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[Cites 0, Cited by 8] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(4) in The Companies Act, 1956

(4)If a company acts in contravention of sub-sections (1) to (3), the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [ten thousand rupees] [Substituted by Act 53 of 2000, Section 33, for " one thousand rupees" (w.e.f. 13.12.2000). ].