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[Cites 0, Cited by 10] [Section 137] [Entire Act]

Union of India - Subsection

Section 137(3) in The Companies Act, 1956

(3)If any person makes default in complying with the requirements of sub-section (1) or (2), he shall be punishable with fine which may extend to [five hundred rupees] [ Substituted by Act 53 of 2000, Section 52, for " fifty rupees" (w.e.f. 13.12.2000).] for every day during which the default continues.