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[Cites 0, Cited by 0] [Section 301(3A)] [Section 301] [Entire Act]

Union of India - Subsection

Section 301(3A)(b) in The Companies Act, 1956

(b)to any contract or arrangement (to which section 297 or, as the case may be, section 299 applies) by a banking company for the collection of bills in the ordinary course of its business or to any transaction referred to in clause (c) or sub-section (2) of section 297.]