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[Cites 0, Cited by 2] [Section 186] [Entire Act]

Union of India - Subsection

Section 186(3) in The Companies Act, 2013

(3)Where the giving of any loan or guarantee or providing any security or the acquisition under subsection (2) exceeds the limits specified in that sub-section, prior approval by means of a special resolution passed at a general meeting shall be necessary.