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[Cites 0, Cited by 0] [Section 238] [Entire Act]

Union of India - Subsection

Section 238(3) in The Companies Act, 2013

(3)The director who issues a circular which has not been presented for registration and registered under clause (c) of sub-section (1), shall be punishable with fine which shall not be less than twenty-five thousand rupees but which may extend to five lakh rupees.