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[Cites 0, Cited by 0] [Section 581ZM(3)] [Section 581ZM] [Entire Act]

Union of India - Subsection

Section 581ZM(3)(b) in The Companies Act, 1956

(b)fails to convene annual general meeting or other general meetings, he shall be punishable with fine which may extend to one lakh rupees, and in the case of a continuing default or failure, with an additional fine which may extend to ten thousand rupees for every day during which such default or failure continues.