Section 182(2)(b) in The Companies Act, 2013

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Union of India - Subsection

Section 182(2)(b) in The Companies Act, 2013

(b)the amount of expenditure incurred, directly or indirectly, by a company on an advertisement in any publication, being a publication in the nature of a souvenir, brochure, tract, pamphlet or the like, shall also be deemed,—

(i)where such publication is by or on behalf of a political party, to be a contribution of such amount to such political party, and

(ii)where such publication is not by or on behalf of, but for the advantage of a political party, to be a contribution for a political purpose.

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Union of India - Subsection

Section 182(2)(b) in The Companies Act, 2013