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[Cites 0, Cited by 0] [Section 295(2)] [Section 295] [Entire Act]

Union of India - Subsection

Section 295(2)(a) in The Companies Act, 1956

(a)any loan made, guarantee given or security provided-
(i)by a private company unless it is a subsidiary of a public company, or
(ii)by a banking company;]