Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 300] [Entire Act] Union of India - Subsection Section 300(4) in The Companies Act, 1956 (4)Every Director who knowingly contravenes the provisions of this section shall be punishable with fine which may extend to [fifty thousand rupees.] [Substituted by Act 53 of 2000, Section 145, for " five thousand rupees" (w.e.f. 13.12.2000). ]
