148. Publication of authorised as well as subscribed and paid-up capital

(1) Where any notice, advertisement or other official publication, or any business letter, bill head or letter paper, of a company contains a statement of the amount of the authorised capital of the company, such notice, advertisement or other official publication, or such letter, bill head or letter paper, shall also contain a statement, in an equally prominent position and in equally conspicuous characters, of the amount of the capital which has been subscribed and the amount paid-up.

(2) If default is made in complying with the requirements of sub-section (1), the company, and every officer of the company who is in default, shall be punishable with fine which may extend to ¹[ten thousand rupees].

1. Subs. by Act 53 of 2000, sec. 58, for "one thousand rupees" (w.e.f. 13-12-2000).