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[Cites 0, Cited by 0] [Section 124] [Entire Act]

Union of India - Subsection

Section 124(2) in Indian Companies Act, 1913

(2)If inspection of the said copies or register is refused, the company shall be liable to a fine not exceeding fifty rupees and a further fine not exceeding twenty rupees for every day during which the refusal continues, and every officer of the company who knowingly authorises or permits the refusal shall incur the like penalty, and in addition to the above penalty, the Court may by order compel an immediate inspection of the copies or register.