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[Cites 0, Cited by 0] [Section 202(1)] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(1)(b) in The Companies Act, 1956

(b)directly or indirectly takes part or is concerned in the promotion, formation or management of any company, he shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to [fifty thousand rupees] [ Substituted by Act 53 of 2000, Section 88, for " five thousand rupees" (w.e.f. 13.12.2000).], or with both.