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[Cites 0, Cited by 7] [Section 193] [Entire Act]

Union of India - Subsection

Section 193(6) in The Companies Act, 1956

(6)If default is made in complying with the foregoing provisions of this section in respect of any meeting, the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [five hundred rupees] [ Substituted by Act 53 of 2000, Section 81, for " fifty rupees" (w.e.f. 13.12.2000).].