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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(1)(c) in The Companies Act, 1956

(c)of the issues of debentures of a series, requiring registration with the Registrar under the provisions of this Part, then unless the registration has been effected on the application of some other person, the company, and every officer of the company or other person who is in default, shall be punishable with fine which may extend to [five thousand rupees] [ Substituted by Act 53 of 2000, Section 53, for " five hundred rupees" (w.e.f. 13.12.2000).] for every day during which the default continues.