Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 25] [Entire Act] Union of India - Subsection Section 25(2) in Indian Companies Act, 1913 (2)If a company makes default in complying with the requirements of this section, it shall be liable for each offence to a fine not exceeding ten rupees.Associations not for Profit.
