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[Cites 0, Cited by 0] [Section 186] [Entire Act]

Union of India - Subsection

Section 186(8) in The Companies Act, 2013

(8)No company which is in default in the repayment of any deposits accepted before or after the commencement of this Act or in payment of interest thereon, shall give any loan or give any guarantee or provide any security or make an acquisition till such default is subsisting.