232. Penalty for non-compliance with sections 225 to 231.-
If default is made by a company in complying with any of the provisions contained in sections 225 to 231, the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [five thousand rupees] [ Inserted by Act 65 of 1960, Section 70 (w.e.f. 28.12.1960).].
