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[Cites 0, Cited by 4] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(3) in The Companies Act, 1956

(3)The validity of an allotment shall not be affected by any contravention of the foregoing provisions of this section; but, in the event of any such contravention, the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [fifty thousand rupees].