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[Cites 0, Cited by 0] [Section 108I(3)] [Section 108I] [Entire Act]

Union of India - Subsection

Section 108I(3)(b) in The Companies Act, 1956

(b)Where any contravention of the provisions of section 108-C has been made by a company, every officer of the company who is in default shall be punishable with imprisonment for a term which may extend to three years, or with fine which may extend to [fifty thousand rupees] [Substituted by Act 53 of 2000, Section 44, for " five thousand rupees" (w.e.f. 13.12.2000). ] or with both.