(4)If default is made in complying with the provisions of sub-section (1), (2) or (3), the company, and every officer of the company who is in default, shall, in respect of each default, be punishable with fine which may extend to [five thousand rupees] [ Substituted by Act 53 of 2000, Section 146, for " five hundred rupees" (w.e.f. 13.12.2000).].
