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[Cites 0, Cited by 0] [Section 344] [Entire Act]

Union of India - Subsection

Section 344(2) in The Companies Act, 2013

(2)If a company contravenes the provisions of sub-section (1), the company, and every officer of the company, the Company Liquidator and any receiver or manager, who wilfully authorises or permits the non-compliance, shall be punishable with fine which shall not be less than fifty thousand rupees but which may extend to three lakh rupees.