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[Cites 0, Cited by 4] [Section 58A(6)] [Section 58A] [Entire Act]

Union of India - Subsection

Section 58A(6)(a) in The Companies Act, 1956

(a)the company shall be punishable,-
(i)where such contravention relates to the acceptance of any deposit, with fine which shall not be less than an amount equal to the amount of the deposit so accepted;
(ii)where such contravention relates to the invitation of any deposit, with fine which may extend to [ten lakh rupees] [Substituted by Act 53 of 2000, Section 18, for " one lakh rupees" (w.e.f. 13.12.2000). ] but shall not be less than [fifty thousand rupees] [Substituted by Act 53 of 2000, Section 18, for " five thousand rupees" (w.e.f. 13.12.2000). ];