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[Cites 0, Cited by 0] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(4) in The Companies Act, 2013

(4)If a director of the company contravenes the provisions of sub-section (1) or subsection (2), such director shall be punishable with imprisonment for a term which may extend to one year or with fine which shall not be less than fifty thousand rupees but which may extend to one lakh rupees, or with both.