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[Cites 0, Cited by 3] [Section 621A(3)] [Section 621A] [Entire Act]

Union of India - Subsection

Section 621A(3)(d) in The Companies Act, 1956

(d)Where the composition of any offence is made after the institution of any prosecution, such composition shall be brought by the Registrar in writing, to the notice of the Court in which the prosecution is pending and on such notice of the composition of the offence being given, the company or its officer in relation to whom the offence is so compounded shall be discharged.