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[Cites 0, Cited by 1] [Section 493] [Entire Act]

Union of India - Subsection

Section 493(3) in The Companies Act, 1956

(3)If default is made in complying with sub-section (1) or (2), the company, and every officer of the company (including every Liquidator or continuing Liquidator) who is in default, shall be punishable with fine which may extend to [one thousand rupees] for every day during which the default continues.