420. Penalty for contravention of sections 417, 418 and 419

Any officer of a company, or any such trustee of a provident fund as is referred to in sub-section (4) of section 418 who, knowingly, contravenes, or authorises or permits the contravention of, the provisions of section 417, 418 or 419, shall be punishable with ¹[imprisonment for a term which may extend to six months, or with fine which may extend to ²[ten thousand rupees]].

1. Subs. by Act 65 of 1960, sec. 160, for "fine which may extend to five hundred rupees" (w.e.f. 28-12-1960).

2. Subs. by Act 53 of 2000, sec. 185, for "one thousand rupees" (w.e.f. 13-12-2000).