Section 80(ii) in The Companies (Amendment) Act, 2017
(ii)for sub-section (2), the following sub-section shall be substituted, namely:—“(2) Where a company fails or commits any default to submit, file, register or record any document, fact or information under sub-section (1) before the expiry of the period specified in the relevant section, the company and the officers of the company who are in default, shall, without prejudice to the liability for the payment of fee and additional fee, be liable for the penalty or punishment provided under this Act for such failure or default.”.
