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[Cites 0, Cited by 3] [Section 127] [Entire Act]

Union of India - Subsection

Section 127(2) in The Companies Act, 1956

(2)If default is made in complying with sub-section (1), the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [five thousand rupees] [ Substituted by Act 53 of 2000, Section 50, for " five hundred rupees" (w.e.f. 13.12.2000). ].