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Union of India - Section

Section 272 in The Companies Act, 1956

272. Penalty .-

If, after the expiry of the said period of two months, any person acts as a Director of the company when he does not hold the qualification shares referred to in section 270, he shall be punishable with fine which may extend to [five hundred rupees] for every day between such expiry and the last day on which he acted as a Director.