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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 54 in The Companies (Amendment) Act, 2020 54. Amendment of section 392.In section 392 of the principal Act,—(a)the words "with imprisonment for a term which may extend to six months or" shall be omitted;(b)for the words "five lakh rupees, or with both", the words "five lakh rupees" shall be substituted.
