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 0] [Section 496] [Entire Act] Union of India - Subsection Section 496(2) in The Companies Act, 1956 (2)If the Liquidator fails to comply with sub-section (1), he shall be punishable in respect of each failure, with fine which may extend to [one thousand rupees].
