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[Cites 0, Cited by 2] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in Indian Companies Act, 1913

(2)if a company makes default in complying with the requirements of this section, it shall be liable to a fine 1st exceeding ten rupees for each copy in respect of which default is made, and every officer of the company who knowingly and willfully authorises or permits the default shall be liable to the like penalty.