Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 80A(3)] [Section 80A] [Entire Act]

Union of India - Subsection

Section 80A(3)(a) in The Companies Act, 1956

(a)the company making such default shall be punishable with fine which may extend to [ten thousand rupees][for every day during which such default continues; and [ Inserted by Act 31 of 1988, Section 14 (w.e.f. 15.6.1988).]