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 108I(4)] [Section 108I] [Entire Act]

Union of India - Subsection

Section 108I(4)(b) in The Companies Act, 1956

(b)If any company gives effect to any voting or other right exercised in relation to any share acquired in contravention of the provisions of section 108B, or which gives effect to any voting right in contravention of any direction made by the Central Government under section 108D, the company shall be punishable with fine which may extend to [fifty thousand rupees] [Substituted by Act 53 of 2000, Section 44, for " five thousand rupees" (w.e.f. 13.12.2000). ], and every officer of the company who is in default shall be punishable with imprisonment for a term which may extend to three years, or with fine which may extend to [fifty thousand rupees] [Substituted by Act 53 of 2000, Section 44, for " five thousand rupees" (w.e.f. 13.12.2000). ], or with both.]