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[Cites 0, Cited by 16] [Section 293(1)] [Section 293] [Entire Act]

Union of India - Subsection

Section 293(1)(d) in The Companies Act, 1956

(d)borrow moneys after the commencement of this Act, where the moneys to be borrowed, together with the moneys already borrowed by the company (apart from temporary loans obtained from the company's bankers in the ordinary course of business), will exceed the aggregate of the paid-up capital of the company and its free reserves, that is to say, reserves not set apart for any specific purpose; or