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[Cites 0, Cited by 0] [Section 538(1)] [Section 538] [Entire Act]

Union of India - Subsection

Section 538(1)(p) in The Companies Act, 1956

(p)is guilty of any false representation or other fraud for the purpose of obtaining the consent of the creditors of the company or any of them, to an agreement with reference to the affairs of the company or to the winding up, he shall be punishable, in the case of any of the offences mentioned in clauses (m), (n) and (o), with imprisonment for a term which may extend to five years, or with fine, or with both, and, in the case of any other offence, with imprisonment for a term which may extend to two years, or with fine, or with both: