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[Cites 0, Cited by 0] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(2) in Indian Companies Act, 1913

(2)If default is made in complying with, the requirements of this section, the company, officer of the company who is knowingly a party to the default, shall be liable to a fine not exceeding fifty rupees for every day during which the default continues.Information as to Mortgages, Charges, etc.