276A. [ Failure to comply with the provisions of sub-sections (1) and (3) of section 178. [Inserted by Act 10 of 1965, Section 58 (w.r.e.f. 1.4.1965).]
- If a person [* * *],-(i)[ fails to give the notice in accordance with sub-section (1) of section 178; or [Inserted by Act 10 of 1965, Section 58 (w.r.e.f. 1.4.1965).](ii)fails to set aside the amount as required by sub-section (3) of that section; or(iii)parts with any of the assets of the company or the properties in his hands in contravention of the provisions of the aforesaid sub-section, he shall be punishable with rigorous imprisonment for a term which may extend to two years:Provided that in the absence of special and adequate reasons to the contrary to be recorded in the judgment of the Court, such imprisonment shall not be for less than six months.]
