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[Cites 0, Cited by 3] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(10) in The Companies Act, 2013

(10)If a company makes an offer or accepts monies in contravention of this section, the company, its promoters and directors shall be liable for a penalty which may extend to the amount involved in the offer or invitation or two crore rupees, whichever is higher, and the company shall also refund all monies to subscribers within a period of thirty days of the order imposing the penalty.