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[Cites 0, Cited by 0] [Section 240(3)] [Section 240] [Entire Act]

Union of India - Subsection

Section 240(3)(d) in The Companies Act, 1956

(d)to sign the notes of any examination referred to in sub-section (5), he shall be punishable with imprisonment for a term which may extend to six months, or with fine, which may extend to [twenty thousand rupees] [ Substituted by Act 53 of 2000, Section 117, for " two thousand rupees" (w.e.f. 13.12.2000).], or with both, and also with a further fine which may extend to [two thousand rupees] [ Substituted by Act 53 of 2000, Section 117, for " two thousand rupees" (w.e.f. 13.12.2000).] for every day after the first during which the failure or refusal continues.]