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[Cites 0, Cited by 0] [Section 404] [Entire Act]

Union of India - Subsection

Section 404(4) in The Companies Act, 1956

(4)If default is made in complying with the provisions of sub-section (3), the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [fifty thousand rupees] [ Substituted by Act 53 of 2000, Section 180, for " five thousand rupees" (w.e.f. 13.12.2000).].