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[Cites 0, Cited by 0] [Section 320(3)] [Section 320] [Entire Act]

Union of India - Subsection

Section 320(3)(b) in The Companies Act, 1956

(b)any person who has been properly required by any such Director to include the said particulars in, or send them with, any such notice as aforesaid fails so to do, he shall be punishable with fine which may extend to [two thousand five hundred rupees].