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[Cites 0, Cited by 0] [Section 314] [Entire Act]

Union of India - Subsection

Section 314(5) in The Companies Act, 2013

(5)The Company Liquidator shall prepare quarterly statement of accounts in such form and manner as may be prescribed and file such statement of accounts duly audited within thirty days from the close of each quarter with the Registrar, failing which the Company Liquidator shall be punishable with fine which may extend to five thousand rupees for every day during which the failure continues.