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Companies Act, 2013 341. Liability under sections 339 and 340 to extend to partners or directors in firms or companies. Where a declaration under section 339 or an order under section 340 is made in respect of a firm or body corporate, the Tribunal shall also have power to make a declaration under section 339, or pass an order under section 340, as the case may be, in respect of any person who was at the relevant time a partner in that firm or a director of that body corporate.    |
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