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[Cites 0, Cited by 26] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(5) in The Companies Act, 2013

(5)If any person furnishes any false or incorrect particulars of any information or suppresses any material information, of which he is aware in any of the documents filed with the Registrar in relation to the registration of a company, he shall be liable for action under section 447.