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[Cites 0, Cited by 1] [Section 372] [Entire Act]

Union of India - Subsection

Section 372(8) in The Companies Act, 1956

(8)If default is made in complying with the provisions of sub-section (6) or (7), the company, and every officer of the company who is in default, shall be punishable with fine which may extend to five hundred rupees and also with a further fine which may extend to fifty rupees for every day after the first during which the default continues.