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| Sections | Particulars |
|---|---|
| Chapter XI | Appointment and Qualifications Of Directors |
| 172 | Punishment. Meetings of Board |
| Description | If a company contravenes any of the provisions of this Chapter and for which no specific punishment is provided therein, the company and every officer of the company who is in default shall be punishable with fine which shall not be less than fifty thousand rupees but which may extend to five lakh rupees. |
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