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[Cites 0, Cited by 0] [Section 117C] [Entire Act]

Union of India - Subsection

Section 117C(5) in The Companies (Amendment) Act, 2000

(5)If default is made in complying with the order of the Company Law Board under sub- section (4), every officer of the company who is in default, shall be punishable with imprisonment which may extend to three years and shall also be liable to a fine of not less than five hundred rupees for every day during which such default continues.".