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[Cites 0, Cited by 0] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(2) in Indian Companies Act, 1913

(2)Subject as aforesaid, if any company makes default in complying with any of the requirements of this Act as to the registration, with the registrar of any mortgage or charge created by the company, the company, and every officer of the company who knowingly and wilfully authorises or permits the default shall, without prejudice to any other liability, be liable on conviction to a fine not exceeding one thousand rupees.