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[Cites 0, Cited by 0] [Section 58A(3)] [Section 58A] [Entire Act]

Union of India - Subsection

Section 58A(3)(b) in The Companies Act, 1956

(b)No deposit referred to in clause (a) shall be renewed by the company after the expiry of the term thereof unless the deposit is such that it could have been accepted if the rules made under sub-section (1) were in force at the time when the deposit was initially accepted by the company.