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[Cites 0, Cited by 1] [Section 436(1)] [Section 436] [Entire Act]

Union of India - Subsection

Section 436(1)(d) in The Companies Act, 2013

(d)a Special Court may, upon perusal of the police report of the facts constituting an offence under this Act or upon a complaint in that behalf, take cognizance of that offence without the accused being committed to it for trial.