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[Cites 0, Cited by 0] [Section 454] [Entire Act]

Union of India - Subsection

Section 454(1) in The Companies Act, 2013

(1)The Central Government may, by an order published in the Official Gazette, appoint as many officers of the Central Government, not below the rank of Registrar, as adjudicating officers for adjudging penalty under the provisions of this Act in the manner as may be prescribed.