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Union of India - Section

Section 33 in The Companies (Amendment) Act, 2020

33. Amendment of section 165.

In section 165 of the principal Act, for sub-section (6), the following sub-section shall be substituted, namely:—"(6) If a person accepts an appointment as a director in violation of this section, he shall be liable to a penalty of two thousand rupees for each day after the first during which such violation continues, subject to a maximum of two lakh rupees.".