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[Cites 0, Cited by 0] [Section 297] [Entire Act]

Union of India - Subsection

Section 297(4) in The Companies Act, 1956

(4)Every consent of the Board required under this section shall be accorded by a resolution passed at a meeting of the Board and not otherwise; and the consent of the Board required under sub-section (1) shall not be deemed to have been given within the meaning of that sub-section unless the consent is accorded before the contract is entered into or within three months of the date on which it was entered into.