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Companies Act, 1956 Sec 606 - Penalty for contravention of sections 603, 604 and 605. Any person who is knowingly responsible (a) for the issue, circulation or distribution of a prospectus; or (b) for the issue of a form of application for shares, debentures or Indian Depository Receipts; in contravention of any of the provisions of sections 603, 604, 605 and 605A, shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to fifty thousand rupees, or with both.    |
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