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[Cites 0, Cited by 0] [Section 233A] [Entire Act]

Union of India - Subsection

Section 233A(5) in The Companies Act, 1956

(5)The Central Government may by order direct any person specified in the order to furnish to the special auditor within such time as may be specified therein such information or additional information as may be required by the special auditor in connection with the special audit; and on failure to comply with such order such person shall be punishable with fine which may extend to [five thousand rupees].