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[Cites 0, Cited by 0] [Section 424B(9)] [Section 424B] [Entire Act]

Union of India - Subsection

Section 424B(9)(d) in The Companies (Second Amendment) Act, 2002

(d)not be liable to be prosecuted under any law for anything done or omitted to be done in good faith in the discharge of his duties in relation to the sick industrial company.