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Companies Act, 2013 284. Promoters, directors, etc., to cooperate with Company Liquidator. 1. The promoters, directors, officers and employees, who are or have been in employment of the company or acting or associated with the company shall extend full cooperation to the Company Liquidator in discharge of his functions and duties. 2. Where any person, without reasonable cause, fails to discharge his obligations under sub-section (1 ), he shall be punishable with imprisonment which may extend to six months or with fine which may extend to fifty thousand rupees, or with both.    |
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