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[Cites 0, Cited by 1] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(11) in The Companies Act, 2013

(11)If any default is made in complying with the provisions of this section in respect of any meeting, the company shall be liable to a penalty of twenty-five thousand rupees and every officer of the company who is in default shall be liable to a penalty of five thousand rupees.