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[Cites 0, Cited by 2] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(3) in The Companies Act, 2013

(3)If any inspection under sub-section (1) is refused, or if any copy required under sub-section (2) is not furnished within the time specified therein, 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 for each such refusal or default, as the case may be.