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[Cites 0, Cited by 0] [Section 269(10)] [Section 269] [Entire Act]

Union of India - Subsection

Section 269(10)(b) in The Companies Act, 1956

(b)[ every officer of the company who is in default shall be liable to a fine of [one lakh rupees] [Substituted by Act 31 of 1988, Section 46, for Section 269 (w.e.f. 15.6.1988).];[and [Substituted by Act 31 of 1988, Section 46, for Section 269 (w.e.f. 15.6.1988).]