Section 407(2)(c) in The Companies Act, 1956

[Cites 0, Cited by 0] [Section 407(2)] [Section 407] [Entire Act]

Union of India - Subsection

Section 407(2)(c) in The Companies Act, 1956

(c)every other Director or every Director, as the case may be, of the company, who is knowingly a party to such contravention, shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to [fifty thousand rupees] [ Substituted by Act 53 of 2000, Section 182, for " five thousand rupees" (w.e.f. 13.12.2000).], or with both.

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Union of India - Subsection

Section 407(2)(c) in The Companies Act, 1956