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[Cites 0, Cited by 0] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(6) in The Companies (Amendment) Act, 2000

(6)If a default is made in complying with sub- sections (1) to (4), the company and every officer of the company, who is in default shall be punishable with fine which may extend to fifty thousand rupees in respect of each such default. Explanation.- For the purposes of this section," postal ballot" includes voting by electronic mode.