(8)[ If a company fails to comply with any of the requirements of this section, the company and every officer of the company who is in default, shall be punishable with fine which may extend to [five thousand rupees] [Inserted by Act 41 of 1974, Section 19 (w.e.f. 1.2.1975). ][for every day during which the failure continues.] [Inserted by Act 41 of 1974, Section 19 (w.e.f. 1.2.1975). ]
