Section 64 — Notice to be given to Registrar for alteration of share capital.

(1) Where-- (a) a company alters its share capital in any manner specified in sub-section (1) of section 61; (b) an order made by the Government under sub-section (4) read with sub-section (6) of section 62 has the effect of increasing authorised capital of a company; or (c) a company redeems any redeemable preference shares, the company shall file a notice in the prescribed form with the Registrar within a period of thirty days of such alteration or increase or redemption, as the case may be, along with an altered memorandum. 1 [(2) where any company fails to comply with the provisions of sub-section (1) , such company rupees and every officer who is in default shall be liable to a penalty of 2 [five hundred rupees] for each day during which such default continues, 3 [subject to a maximum of five lakh rupees in case of a company and one lakh rupees in case of an officer who is in default].]

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