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[Cites 0, Cited by 43] [Section 630] [Entire Act]

Union of India - Subsection

Section 630(2) in The Companies Act, 1956

(2)The Court trying the offence may also order such officer or employee to deliver up or refund, within a time to be fixed by the Court, any such property wrongfully obtained or wrongfully withheld or knowingly misapplied, or in default, to suffer imprisonment for a term which may extend to two years.