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[Cites 0, Cited by 13] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(2) in The Companies Act, 1956

(2)If default is made in complying with the requirements of sub-section (1), the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [ten thousand rupees].Restrictions on commencement of business