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[Cites 0, Cited by 0] [Section 581T] [Entire Act]

Union of India - Subsection

Section 581T(1) in The Companies Act, 1956

(1)When the Directors vote for a resolution, or approve by any other means, anything done in contravention of the provisions of this Act or any other law for the time being in force or articles, they shall be jointly and severally liable to make good any loss or damage suffered by the Producer Company.