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[Cites 0, Cited by 0] [Section 551] [Entire Act]

Union of India - Subsection

Section 551(4) in The Companies Act, 1956

(4)Any person untruthfully stating himself to be a creditor or contributory for the above purpose shall be deemed to be guilty of an offence under section 182 of the Indian Penal Code (45 of 1860), and shall, on the application of the Liquidator, be punishable accordingly.