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[Cites 0, Cited by 0] [Section 538(1)] [Section 538] [Entire Act]

Union of India - Subsection

Section 538(1)(ii) in The Companies Act, 1956

(ii)to a charge under any of the clauses (a), (h), (i) and (j), if he proves that he had no intent to conceal the true state of affairs of the company or to defeat the law.