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[Cites 0, Cited by 0] [Section 147] [Entire Act]

Union of India - Subsection

Section 147(4) in The Companies Act, 2013

(4)The Central Government shall, by notification, specify any statutory body or authority or an officer for ensuring prompt payment of damages to the company or the persons under clause (ii) of sub-section (3) and such body, authority or officer shall after payment of damages to such company or persons file a report with the Central Government in respect of making such damages in such manner as may be specified in the said notification.