Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 41] [Entire Act] Union of India - Subsection Section 41(3) in Indian Companies Act, 1913 (3)If a company makes default in complying with the requirements of this section, it shall be liable toa fine not exceeding fifty rupees for every day during which the default continues.
