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[Cites 0, Cited by 1] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(6) in Indian Companies Act, 1913

(6)Every director of the company who knowingly and wilfully authorises or permits a default in complying with the provisions of sub-section {2) or sub-section (o) shall be liable to a fine not exceeding twenty rupees for every day during which the default continues.