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[Cites 0, Cited by 2] [Section 485] [Entire Act]

Union of India - Subsection

Section 485(2) in The Companies Act, 1956

(2)If default is made in complying with sub-section (1), the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [five hundred rupees] for every day during which the default continues.For the purposes of this sub-section, a Liquidator of the company shall be deemed to be an officer of the company.