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NRJ Series | Using company’s name for private purpose by persons in responsible position and having fiduciary capacity calls for sentence more severe than fine| [(1954) 2 SCC 268]

NRJ Series | Using company’s name for private purpose by persons in responsible position and having fiduciary capacity calls for sentence more severe than fine| [(1954) 2 SCC 268]

Published on January 12, 2025January 12, 2025By Santosh Singh

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Previous storyNRJ Series | Using company’s name for private purpose by persons in responsible position and having fiduciary capacity calls for sentence more severe than fine| [(1954) 2 SCC 268]

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