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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(b) in The Indian Iron and Steel Company (Acquisition of Shares) Act, 1976

(b)when required under this Act so to do, -
(i)omits or fails to produce any register or record of the Company; or
(ii)makes any statement or furnishes any information which is false in any material particular and which he knows or believes to be false or does not believe to be true; or