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 72] [Entire Act] Union of India - Subsection Section 72(3) in Indian Companies Act, 1913 (3)If a company carries on business without; complying with the requirements of this section, it shall be liable to a fine not exceeding fifty rupees for every day during which it so carries on business.
