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[Cites 0, Cited by 1] [Section 76(2)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2)(b) in The Companies Act, 1956

(b)his procuring or agreeing to procure subscriptions, whether absolute or conditional, for any shares in, or debentures of, the company, whether the shares, debentures or money be so allotted or applied by being added to the purchase money of any property acquired by the company or to the contract price of any work to be executed for the company, or the money to be paid out of the nominal purchase money or contract price, or otherwise.