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[Cites 0, Cited by 8] [Section 58B] [Entire Act]

Union of India - Subsection

Section 58B(4AAA) in The Reserve Bank of India Act, 1934

(4AAA)Whoever fails to comply with any order made by the Company Law Board under sub-section (2) of section 45QA, shall be punish­able with imprisonment for a term which may extend to three years and shall also be liable to a fine of not less than rupees fifty for every day during which such non-compliance continues.