Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 165(3)] [Section 165] [Entire Act]

Union of India - Subsection

Section 165(3)(h) in The Companies Act, 1956

(h)[ the particulars of any commission or brokerage paid or to be paid in connection with the issue or sale of shares or debentures to any Director or to the manager.] [ Substituted by Act 53 of 2000, Section 72, for Clause (h) (w.e.f. 13.12.2000).]