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[Cites 0, Cited by 5] [Section 436(1)] [Section 436] [Entire Act]

Union of India - Subsection

Section 436(1)(a) in The Companies Act, 2013

(a)all offences specified under sub-section (1) of section 435 shall be triable only by the Special Court established for the area in which the registered office of the company in relation to which the offence is committed or where there are more Special Courts than one for such area, by such one of them as may be specified in this behalf by the High Court concerned;