75. Publication of authorised as well as subscribed and paid-up capital:-
(1)Whore any notice, advertisement or other official publication of a company contains a statement of the amount of the authorised capital of the company, such notice, advertisement or other official publication shall also contain a statement, in an equally prominent position and in equally conspicuous characters, of the amount of the capital which has been subscribed and the amount paid up.(2)Any company which makes default in complying with the requirements of this section and every officer of the company who is knowingly a party to the default shall be -liable to a fine not exceeding one thousand rupees.Meetings and Proceedings.
