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[Cites 0, Cited by 0] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(6) in Indian Companies Act, 1913

(6)Every officer of a company who knowingly and wilfully authorises or permits any default by the company in complying with the requirements of this section' shall be liable to the like penalty as is imposed by this section on the company for that default.