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[Cites 0, Cited by 0] [Section 416(3)] [Section 416] [Entire Act]

Union of India - Subsection

Section 416(3)(b) in The Companies Act, 1956

(b)the person who enters into the contract, or every officer of the company who is in default, as the case may be, shall be punishable with fine which may extend to [two thousand rupees] [ Substituted by Act 53 of 2000, Section 184, for " two hundred rupees" (w.e.f. 13.12.2000).].