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[Cites 0, Cited by 0] [Section 454(8)] [Section 454] [Entire Act]

Union of India - Subsection

Section 454(8)(i) in The Companies Act, 2013

(i)Where company does not pay the penalty imposed by the adjudicating officer or the Regional Director within a period of ninety days from the date of the receipt of the copy of the order, the company shall be punishable with fine which shall not be less than twenty-five thousand rupees but which may extend to five lakh rupees.