(1) The liquidator shall, within 1[thirty] days after his appointment, publish in the Official Gazette, and deliver to the Registrar for registration, a notice of his appointment in the from prescribed. (2) If the liquidator fails to company with sub-section (1), he shall be punishable with fine which may extend to 2[five hundred rupees] for every day during which the default continues.1. Subs. by Act 31 of 1965, sec. 62 and Sch., for "twenty-one" (w.e.f. 15-10-1965).
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