(4)The company shall, within seven days of the Central Government's power under sub-section (3), becoming exercisable, give notice of that fact to that Government; and, if a company fails to give such notice, the company, and every officer of the company who is in default, shall be punishable, with fine which may extend to [five thousand rupees] [ Substituted by Act 53 of 2000, Section 107, for " five hundred rupees" (w.e.f. 13.12.2000).].
