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[Cites 0, Cited by 10] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(2) in The Companies Act, 2013

(2)If a company and any officer of the company who is in default contravenes the provisions of subsection (1), it or he shall be punishable with fine which may extend to one thousand rupees for each day during which such default continues, or five lakh rupees, whichever is less.