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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(1)(h) in Indian Companies Act, 1913

(h)the amount (if any) paid within the two' preceding years or payable, as commission for subscribing or agreeing to subscribe, or procuring or agreeing to procure subscriptions, for any shares in, or debentures of,- the company, or the rate of any such commission :