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[Cites 0, Cited by 1] [Section 188] [Entire Act]

Union of India - Subsection

Section 188(8) in The Companies Act, 1956

(8)If default is made in complying with the provisions of this section, 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 78, for " five thousand rupees" (w.e.f. 13.12.2000).].