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Companies Act, 1956 Sec 514 - Corrupt inducement affecting appointment as liquidator. Any person who gives, or agrees or offers to give, to any member or creditor of a company any gratification whatever with a view to (a) securing his own appointment or nomination as the company's liquidator ; or (b) securing or preventing the appointment or nomination of some person other than himself, as the company's liquidator; shall be punishable with fine which may extend to ten thousand rupees.    |
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