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[Cites 0, Cited by 4] [Section 58AA] [Entire Act]

Union of India - Subsection

Section 58AA(10) in The Companies Act, 1956

(10)If a company or any other person contravenes any provision of this section, every person, who at the time the contravention was committed, was a Director of the company, as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.