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[Cites 0, Cited by 8] [Section 234(4)] [Section 234] [Entire Act]

Union of India - Subsection

Section 234(4)(a) in The Companies Act, 1956

(a)[ the company and each such person shall be punishable with fine which may extend to [five thousand rupees] [ Substituted by Act 53 of 2000, Section 114, for " five hundred rupees" (w.e.f. 13.12.2000).][and in the case of a continuing offence, with an additional fine which may extend to [five hundred rupees] [ Substituted by Act 53 of 2000, Section 114, for " five hundred rupees" (w.e.f. 13.12.2000).][for every day after the first during which the offence continues; and [ Substituted by Act 53 of 2000, Section 114, for " five hundred rupees" (w.e.f. 13.12.2000).]