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[Cites 0, Cited by 1] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(3) in The Companies Act, 2013

(3)If any default is made in complying with the provisions of this section, the company shall be liable to a penalty of twenty-five thousand rupees and every officer of the company who is in default shall be liable to a penalty of five thousand rupees.