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[Cites 0, Cited by 0] [Section 276] [Entire Act]

Union of India - Subsection

Section 276(3) in The Companies Act, 2013

(3)Where the Tribunal is of the opinion that any liquidator is responsible for causing any loss or damage to the company due to fraud or misfeasance or failure to exercise due care and diligence in the performance of his or its powers and functions, the Tribunal may recover or cause to be recovered such loss or damage from the liquidator and pass such other orders as it may think fit.