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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(10) in The Companies (Amendment) Act, 2000

(10)If a company or any other person contravenes any provision of this section, every person, who at the time the contravention was committed, was a director of the company, as well as the company, proceeded against and punished accordingly. shall be deemed to be guilty of the offence and shall b liable to be