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[Cites 0, Cited by 3] [Section 200] [Entire Act]

Union of India - Subsection

Section 200(1) in The Companies Act, 1956

(1)No company shall pay to any officer or employee thereof, whether in his capacity as such or otherwise, remuneration free of any tax, or otherwise calculated by reference to, or varying with, any tax payable by him, or the rate or standard rate of any such tax, or the amount thereof.Explanation .-In this sub-section, the expression "tax" comprises any kind of income-tax including super-tax.