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[Cites 0, Cited by 17] [Section 146] [Entire Act]

Union of India - Subsection

Section 146(4) in The Companies Act, 1956

(4)If default is made in complying with the requirements of this section, the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [five hundred rupees] [ Substituted by Act 53 of 2000, Section 56, for " fifty rupees" (w.e.f. 13.12.2000).] for every day during which the default continues.