Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 189] [Entire Act]

Union of India - Subsection

Section 189(5) in The Companies Act, 2013

(5)Nothing contained in sub-section (1) shall apply to any contract or arrangement—
(a)for the sale, purchase or supply of any goods, materials or services if the value of such goods and materials or the cost of such services does not exceed five lakh rupees in the aggregate in any year; or
(b)by a banking company for the collection of bills in the ordinary course of its business.