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| Sections | Particulars |
|---|---|
| Chapter XIV | Inspection, Inquiry And Investigation |
| 229 | Penalty for furnishing false statement, mutilation, destruction of documents |
| Description | Where a person who is required to provide an explanation or make a statement during the course of inspection, inquiry or investigation, or an officer or other employee of a company or other body corporate which is also under investigation,—a. destroys, mutilates or falsifies, or conceals or tampers or unauthorisedly removes, or is a party to the destruction, mutilation or falsification or concealment or tampering or unauthorised removal of, documents relating to the property, assets or affairs of the company or the body corporate;b. makes, or is a party to the making of, a false entry in any document concerning the company or body corporate; orc. provides an explanation which is false or which he knows to be false, he shall be punishable for fraud in the manner as provided in section 447. |
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