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[Cites 0, Cited by 0] [Section 141(3)] [Section 141] [Entire Act]

Union of India - Subsection

Section 141(3)(iii) in The Companies Act, 2013

(iii)has given a guarantee or provided any security in connection with the indebtedness of any third person to the company, or its subsidiary, or its holding or associate company or a subsidiary of such holding company, for such amount as may be prescribed;