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 70] [Entire Act] Union of India - Subsection Section 70(4) in The Companies Act, 1956 (4)If a company acts in contravention of sub-section (1) or (2), the company, and every Director of the company who wilfully authorises or permits the contravention shall be punishable with fine which may extend to [ten thousand rupees].
