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[Cites 0, Cited by 0] [Section 245(1)] [Section 245] [Entire Act]

Union of India - Subsection

Section 245(1)(b) in The Companies Act, 1956

(b)any company or body corporate in whose name proceedings are brought as aforesaid shall be liable, to the extent of the amount or value of any sums or property recovered by it as a result of the proceedings; and