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[Cites 0, Cited by 0] [Section 108I(4)] [Section 108I] [Entire Act]

Union of India - Subsection

Section 108I(4)(a) in The Companies Act, 1956

(a)Every person who transfers any share in contravention of any order made by the Central Government under section 108-B, or gives effect to any transfer of shares made in contravention of any direction made by the Central Government under section 108-D, or who exercises any voting right in respect of any share in contravention of any direction made by the Central Government under section 108-D, shall be punishable with imprisonment for a term which may extend to five years, and shall also be liable to fine.