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[Cites 0, Cited by 0] [Section 625] [Entire Act]

Union of India - Subsection

Section 625(8) in The Companies Act, 1956

(8)Where an order for payment of compensation to an accused person is made, the compensation shall not be paid to him before the period allowed for the presentation of the appeal under sub-section (7) has elapsed; or, if an appeal is presented, before the appeal has been decided.