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 0] [Section 82] [Entire Act] Union of India - Subsection Section 82(4) in Indian Companies Act, 1913 (4)If a company makes default in so filing with the registrar a copy of a special or extraordinary resolution, it shall be liable to a line not exceeding twenty rupees for every day during which the default continues.
