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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(3) in The Companies (Amendment) Act, 2000

(3)If a copy of the trust deed is not made available for inspection or is not given to any member or debenture holder, the company and every officer of the company who is in a default, shall be punishable, for each offence, with fine which may extend to five hundred rupees for every day during which the offence continues.