(5)Every Director, Managing Director, [* * *] [[ The words " managing agent, secretaries and treasurers" omitted by Act 53 of 2000.]Section 85 (w.e.f. 13.12.2000).]] or manager of the company, and every trustee for debenture holders of the company, shall give notice to the company of such matter relating to himself as may be necessary for the purposes of this section; and if he fails to do so, he shall be punishable with fine which may extend to [five thousand rupees] [ Substituted by Act 53 of 2000, Section 175, for " five hundred rupees" (w.e.f. 13.12.2000).].
