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[Cites 0, Cited by 9] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(8) in The Companies Act, 2013

(8)If any default is made in complying with the requirements of this section, the company and every officer who is in default shall be liable to a penalty of one thousand rupees for every day during which the default continues but not exceeding one lakh rupees.