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[Cites 0, Cited by 2] [Section 292A] [Entire Act]

Union of India - Subsection

Section 292A(11) in The Companies Act, 1956

(11)If a default is made in complying with the provisions of this section, the company, and every officer who is in default, shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to fifty thousand rupees, or with both.]