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[Cites 0, Cited by 0] [Section 153B(3)] [Section 153B] [Entire Act]

Union of India - Subsection

Section 153B(3)(a) in The Companies Act, 1956

(a)If a trustee fails to make a declaration as required by this section, he shall be punishable with fine which may extend to five thousand rupees and in the case of a continuing failure, with a further fine which may extend to one hundred rupees for every day during which the failure continues.