(7)If the Liquidator fails to call a general meeting of the company or a meeting of the creditors as required by this section, he shall be punishable, in respect of each such failure, with fine which may extend to [five thousand rupees] [ Substituted by Act 53 of 2000, Section 202, for " five hundred rupees " (w.e.f. 13.12.2000).].Provisions applicable to every voluntary winding up
