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[Cites 0, Cited by 0] [Section 319(1)] [Section 319] [Entire Act]

Union of India - Subsection

Section 319(1)(b) in The Companies Act, 1956

(b)from the transferee of such undertaking or property or from any other person (not being such company), unless particulars with respect to the payment proposed to be made by such transferee or person (including the amount thereof) have been disclosed to the members of the company and the proposal has been approved by the company in general meeting.