(1) If any officer of the company -
(a) knowingly conceals the name of any creditor entitled to object to the reduction;
(b) knowingly misrepresents the nature or amount of the debt or claim of any creditor; or
(c) abets or is privy to any such concealment or misrepresentation as aforesaid;
he shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.
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