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Union of India - Section

Section 9 in The Companies (Amendment) Act, 2020

9. Amendment of section 56.

In section 56 of the principal Act, for sub-section (6), the following sub-section shall be substituted, namely:—"(6) Where any default is made in complying with the provisions of sub-sections (1) to (5), the company and every officer of the company who is in default shall be liable to a penalty of fifty thousand rupees.".