(10)Whoever fails to comply with any order made by the [Tribunal] [ Substituted by Act 11 of 2003, Section 9, for " Company Law Board" .] under sub-section (9) shall be punishable with imprisonment which may extend to three years and shall also be liable to a fine of n [not less than rupees five hundred] [Substituted by Act 53 of 2000, Section 18, for " not less than rupees fifty" (w.e.f. 13.12.2000). ] for every day during which such non-compliance continues.]
