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[Cites 0, Cited by 0] [Section 149(2A)] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(2A)(b) in The Companies Act, 1956

(b)if such company is a company formed after such commencement, in relation to any of the objects stated in its memorandum in pursuance of sub-clause (ii) of clause (d) of sub-section (1) of the said section, unless-
(i)the company has approved of the commencement of any such business by a special resolution passed in that behalf by it in general meeting; and
(ii)there has been filed with the Registrar a duly verified declaration by [one of the Directors or the secretary or, where the company has not appointed a secretary, a secretary in whole-time practice], in the prescribed form, that clause (i) or, as the case may be, sub-section (2-B) has been complied with, and if the company commences any such business in contravention of this sub-section, every person who is responsible for the contravention shall, without prejudice to any other liability, be punishable with fine which may extend to [five thousand rupees] [ Substituted by Act 53 of 2000, Section 59, for " five hundred rupees" (w.e.f. 13.12.2000).] for every day during which the contravention continues.