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Union of India - Section

Section 16 in The Companies (Amendment) Act, 2020

16. Amendment of section 86.

In section 86 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:—"(1) If any company is in default in complying with any of the provisions of this Chapter, the company shall be liable to a penalty of five lakh rupees and every officer of the company who is in default shall be liable to a penalty of fifty thousand rupees.".