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Union of India - Section
Section 5 in Company Law Settlement Scheme, 2000
5. Time and manner of payment of fees for seeking immunity under the Scheme.-
The decla rant shall pay lump sum amount based on the period of delay and the nominal filing fees as per Schedule X of the Act, apart from the lump sum amount as stated in the table given below :| Sl. No. | Number of documents | Amount payable for delay less than 3 years | Amount payable for delay for period more than 3 years |
| (a) | Upto 2 | Rs.2,500 | Rs.3,000 |
| (b) | Upto 5 | Rs.5,000 | Rs.6,000 |
| (c) | Upto 10 | Rs.7,500 | Rs.9,000 |
| (d) | More than 10 | Rs.10,000 | Rs.15,000 |