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[Cites 0, Cited by 4] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Companies Act, 2013

(2)If a company makes any default in complying with the provisions of this section, the company and every officer of the company who is in default shall be liable for each default, to a penalty of one thousand rupees for each day during which such default continues or one lakh rupees, whichever is less.