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[Cites 0, Cited by 2] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(5) in The Companies Act, 2013

(5)In case of any default under sub-section (3) or sub-section (4), the company and its officer who is in default shall be liable to a penalty, for each default, of one thousand rupees for each day during which such default continues or one lakh rupees, whichever is less.