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[Cites 0, Cited by 1] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(5) in The Companies Act, 1956

(5)If default is made in complying with the provisions of this section, the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [five thousand rupees] [Substituted by Act 53 of 2000, Section 32, for " five hundred rupees" w.e.f. 13.12.2000). ].