(3)Within one week after the date of the meetings, or if the meetings are not held on the same date, after the date of the later meeting, the Liquidator shall send to the [Registrar and the [Official Liquidator referred to in clause (c) of sub-section (1) of section 448][a copy each of the account and shall make a return to each of them] [ Substituted by Act 31 of 1965, Section 55, for certain words (w.e.f. 15.10.1965).] of the holding of the meetings and of the date or dates on which they were held.If the copy is not so sent or the return is not so made, the Liquidator shall be punishable with fine which may extend to [five hundred rupees] [ Substituted by Act 53 of 2000, Section 202, for " fifty rupees" (w.e.f. 13.12.2000).] for every day during which the default continues.
