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[Cites 0, Cited by 0] [Section 188(5)] [Section 188] [Entire Act]

Union of India - Subsection

Section 188(5)(i) in The Companies Act, 2013

(i)in case of listed company, be punishable with imprisonment for a term which may extend to one year or with fine which shall not be less than twenty-five thousand rupees but which may extend to five lakh rupees, or with both; and