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[Cites 0, Cited by 2] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(5) in Indian Companies Act, 1913

(5)If a prospectus is issued without a copy thereof being so filed, the company, and every person who is knowingly a party to the issue of the prospectus, shall lie liable to a fine not exceeding fifty rupees for every clay from the date of the issue of the prospectus until a copy thereof is so filed.