Section 80 in The Maharashtra Non-Trading Corporations Act, 1959
80. Penalty for contravention of section 49.
If any liquidator fails–(a)to call a general meeting of the corporation or a meeting of the creditors under clause (b) of sub-section (1) of section 49, or(b)to send a copy of the account to the Registrar or to make a return to him of the holding of the meetings under sub-section (2) of that section, he shall, on conviction, be punished with fine which may extend to one hundred rupees in respect of each such failure.
