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[Cites 0, Cited by 0] [Section 441(2)] [Section 441] [Entire Act]

Union of India - Subsection

Section 441(2)(a) in The Companies Act, 2013

(a)any second or subsequent offence committed after the expiry of a period of three years from the date on which the offence was previously compounded, shall be deemed to be a first offence;