Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 299] [Entire Act] Union of India - Subsection Section 299(4) in The Companies Act, 1956 (4)Every Director who fails to comply with sub-section (1) or (2) shall be punishable with fine which may extend to [fifty thousand rupees] [Substituted by Act 65 of 1960, Section 104, for sub-Section (2) to (5) (w.e.f. 28.12.1960). ].
