Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XV	Compromises, Arrangements and Amalgamations
240	Liability of officers in respect of offences committed prior to merger, amalgamation, etc
Description	Notwithstanding anything in any other law for the time being in force, the liability in respect of offences committed under this Act by the officers in default, of the transferor company prior to its merger, amalgamation or acquisition shall continue after such merger, amalgamation or acquisition.