Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 205] [Entire Act] Union of India - Subsection Section 205(2B) in The Companies Act, 1956 (2B)[A company which fails to comply with the provisions of section 80-A shall not, so long as such failure continues, declare any dividend on its equity shares.] [ Inserted by Act 31 of 1988, Section 26 (w.e.f. 15.6.1988).]
