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[Cites 0, Cited by 1] [Section 207(4)] [Section 207] [Entire Act]

Union of India - Subsection

Section 207(4)(i) in The Companies Act, 2013

(i)If any director or officer of the company disobeys the direction issued by the Registrar or the inspector under this section, the director or the officer shall be punishable with imprisonment which may extend to one year and with fine which shall not be less than twenty-five thousand rupees but which may extend to one lakh rupees.