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 118] [Entire Act] Union of India - Subsection Section 118(2) in Indian Companies Act, 1913 (2)If any person makes default in complying with the requirements of this section, he shall be liable to a fine not exceeding fifty rupees for every' day during which the default continues.
