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[Cites 0, Cited by 0] [Section 336(1)] [Section 336] [Entire Act]

Union of India - Subsection

Section 336(1)(i) in The Companies Act, 2013

(i)is guilty of any false representation or 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,