Section 24(1)(d) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1)(d) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

(d)wilfully fails to furnish an inventory as required by section 6, or furnishes an inventory containing any particulars which are incorrect or false in material particulars and which he either knows or believes to be false or does not believe to be true, or

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Union of India - Subsection

Section 24(1)(d) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972