Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter II	Incorporation of Company and Matters Incidental Thereto
15	Alteration of memorandum or articles to be noted in every copy
Description	1. Every alteration made in the memorandum or articles of a company shall be noted in every copy of the memorandum or articles, as the case may be.2. If a company makes any default in complying with the provisions of sub-section (1), the company and every officer who is in default shall be liable to a penalty of one thousand rupees for every copy of the memorandum or articles issued without such alteration.