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State of Maharashtra - Section

Section 68 in The Maharashtra Non-Trading Corporations Act, 1959

68. Penalty for contravention of section 13.

If a corporation makes a default in complying with any direction given under clause (b) of section 13, the corporation, and every officer who is in default, shall, on conviction, be punished with fine which may extend to ten rupees for every day during which the default continues.