Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 302] [Entire Act]

Union of India - Subsection

Section 302(5) in The Companies Act, 1956

(5)If default is made in complying with the foregoing provisions of this section, the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [ten thousand rupees] [ Substituted by Act 53 of 2000, Section 147, for " one thousand rupees" (w.e.f. 13.12.2000).].