LexSection 235A — Punishment where no specific penalty or punishment is provided.
The Insolvency and Bankruptcy Code, 2016.
1 [235A. Punishment where no specific penalty or punishment is provided. --If any person contravenes any of the provisions of this Code or the rules or regulations made thereunder for which no penalty or punishment is provided in this Code, such person shall be punishable with fine which shall not be less than one lakh rupees but which may extend to two crore rupees.]Open in Lexace · Ask the AI about this section