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[Cites 0, Cited by 0] [Section 2(60)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(60)(iv) in The Companies Act, 2013

(iv)any person who, under the immediate authority of the Board or any key managerial personnel, is charged with any responsibility including maintenance, filing or distribution of accounts or records, authorises, actively participates in, knowingly permits, or knowingly fails to take active steps to prevent, any default;