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[Cites 0, Cited by 0] [Section 349(5)] [Section 349] [Entire Act]

Union of India - Subsection

Section 349(5)(d) in The Companies Act, 1956

(d)[ loss of a capital nature including loss on sale of the undertaking or any of the undertakings of the company or of any part thereof not including any excess referred to in the proviso to section 350 of the written-down value of any asset which is sold, discarded, demolished or destroyed over its sale proceeds or its scrap value.] [ Inserted by Act 65 of 1960, Section 127 (w.e.f. 28.12.1960).]