446A. [Responsibility of Directors and officers to submit to Tribunal audited books and account
The Directors and other officers of every company shall ensure that books of account of the company are completed and audited upto date of winding up order made by the Tribunal and submitted to it at the cost of the company, failing which such Directors and officers shall be liable for punishment for a term not exceeding one year and fine for an amount not exceeding one lakh rupees.] [Substituted by Act 65 of 1960, Section 165, for sub-Section (2) (w.e.f. 28.12.1960). ].
