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Union of India - Section

Section 26 in The Companies (Amendment) Act, 2020

26. Amendment of section 134.

In section 134 of the principal Act, for sub-section (8), the following sub-section shall be substituted, namely:—"(8) If a company is in default in complying with the provisions of this section, the company shall be liable to a penalty of three lakh rupees and every officer of the company who is in default shall be liable to a penalty of fifty thousand rupees.".