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[Cites 0, Cited by 0] [Section 108I(2)] [Section 108I] [Entire Act]

Union of India - Subsection

Section 108I(2)(a) in The Companies Act, 1956

(a)Every body corporate which makes any transfer of shares without giving any intimation as required by section 108-B shall be punishable with fine which may extend to [fifty thousand rupees] [Substituted by Act 53 of 2000, Section 44, for " five thousand rupees" (w.e.f. 13.12.2000). ].