Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XI	Appointment and Qualifications Of Directors
159	Punishment for contravention
Description	Obligation to indicate Director Identification Number. If any individual or director of a company, contravenes any of the provisions of section 152, section 155 and section 156, such individual or director of the company shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to fifty thousand rupees and where the contravention is a continuing one, with a further fine which may extend to five hundred rupees for every day after the first during which the contravention continues.