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[Cites 0, Cited by 0] [Section 22(8)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(8)(b) in The Companies (Incorporation) Rules, 2014

(b)if the company had acquired any immovable property free of cost or at a concessional cost from any government or authority, it may be required to pay the difference between the cost at which it acquired such property and the market price of such property at the time of conversion either to the government or to the authority that provided the immovable property;