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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

Union of India - Subsection

Section 4B(5) in THE FINANCE ACT, 2021

(5)If an individual who is a director contravenes the provisions of sub-section (J) or sub-section (2), or an employee referred to in sub-section (4), contravenes such provisions, such an individual or employee shall be liable to pay penalty of a sum of up to one lakh rupees.