Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 147(4)] [Section 147] [Entire Act]

Union of India - Subsection

Section 147(4)(d) in The Companies Act, 1956

(d)issues, or authorises the issue of, any bill of parcels, invoice, receipt or letter of credit of the company, wherein its name is not mentioned in the manner aforesaid, such officer or person shall be punishable with fine which may extend to [five thousand rupees] [ Substituted by Act 53 of 2003, Section 57, for " five hundred rupees" (w.e.f. 13.12.2000).], and shall further be personally liable to the holder of the bill of exchange, hundi , promissory note, cheque or order for money or goods, for the amount thereof, unless it is duly paid by the company.