Section 393(1)(a) in The Companies Act, 1956

[Cites 0, Cited by 121] [Section 393(1)] [Section 393] [Entire Act]

Union of India - Subsection

Section 393(1)(a) in The Companies Act, 1956

(a)with every notice calling the meeting which is sent to a creditor or member, there shall be sent also a statement setting forth the terms of the compromise or arrangement and explaining its effect, and in particular, stating any material interests of the Directors, Managing Director, [* * *] or manager of the company, whether in their capacity as such or as members or creditors of the company or otherwise, and the effect on those interests, of the compromise or arrangement, if, and in so far as, it is different from the effect on the like interests of other persons; and

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Union of India - Subsection

Section 393(1)(a) in The Companies Act, 1956