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[Cites 0, Cited by 1] [Section 187C(5)] [Section 187C] [Entire Act]

Union of India - Subsection

Section 187C(5)(a) in The Companies Act, 1956

(a)If any person, being required by the provisions of sub-section (1), sub-section (2) or sub-section (3), to make a declaration, fails, without any reasonable excuse, to do so, he shall be punishable with fine which may extend to one thousand rupees for every day during which the failure continues.