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[Cites 0, Cited by 2] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(4) in Indian Companies Act, 1913

(4)if a company makes default in complying with the requirements of this section, it shall be liable to a fine not exceeding fifty rupees for every officer of the Company who knowingly and willfully authories or permits the default shall be liable to the like penalty.