374. Penalty for contravention of section 372 or 373.-
If default is made in complying with the provisions of [section 372 [excluding sub-sections (6) and (7) or section 373], every officer of the company who is in default shall be punishable with fine which may extend to [fifty thousand rupees] [ Substituted by Act 53 of 2000, Section 167, for " five thousand rupees" (w.e.f. 13.12.2000).].
