197. Publication of reports of proceedings of general meetings .-
(1)No document purporting to be a report of the proceedings of any general meeting of a company shall be circulated or advertised at the expense of the company, unless it includes the matters required by section 193 to be contained in the minutes of the proceedings of such meeting.(2)If any report is circulated or advertised in contravention of sub-section (1), the company, and every officer of the company who is in default, shall be punishable, in respect of each offence, with fine which may extend to [five thousand rupees].[Prohibition of simultaneous appointment of different, categories of managerial personnel [Inserted by Act 65 of 1960, Section 55 (w.e.f. 28.12.1960). ]
