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[Cites 0, Cited by 0] [Section 245(5)] [Section 245] [Entire Act]

Union of India - Subsection

Section 245(5)(a) in The Companies Act, 1956

(a)Any liability to reimburse the Central Government imposed by clauses (a) and (b) of sub-section (1) shall, subject to satisfaction of the right of the Central Government to reimbursement, be a liability also to indemnify all persons against liability under clause (c) of that sub-section.