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[Cites 0, Cited by 0] [Section 223] [Entire Act]

Union of India - Subsection

Section 223(4) in The Companies Act, 1956

(4)If default is made in complying with any of the requirements of this section, the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [five hundred rupees] for every day during which the default continues.