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[Cites 0, Cited by 1] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(6) in The Companies Act, 1956

(6)If a company fails to comply with the provisions of this section, the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [ten thousand rupees] [ Substituted by Act 53 of 2000, Section 35, for " one thousand rupees" (w.e.f. 13.12.2000).].