Section 42(3A)(a) in The Reserve Bank of India Act, 1934

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Union of India - Subsection

Section 42(3A)(a) in The Reserve Bank of India Act, 1934

(a)every director, manager or secretary of the scheduled bank, who is knowingly and wilfully a party to the default, shall be punishable with fine which may extend to five hundred rupees and with a further fine which may extend to five hundred rupees for each subsequent fortnight during which the default continues, and

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Union of India - Subsection

Section 42(3A)(a) in The Reserve Bank of India Act, 1934