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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 75] [Entire Act] Union of India - Subsection Section 75(2) in Indian Companies Act, 1913 (2)Any company which makes default in complying with the requirements of this section and every officer of the company who is knowingly a party to the default shall be -liable to a fine not exceeding one thousand rupees.Meetings and Proceedings.
