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[Cites 0, Cited by 0] [Section 182(2)] [Section 182] [Entire Act]

Union of India - Subsection

Section 182(2)(a) in The Companies Act, 2013

(a)a donation or subscription or payment caused to be given by a company on its behalf or on its account to a person who, to its knowledge, is carrying on any activity which, at the time at which such donation or subscription or payment was given or made, can reasonably be regarded as likely to affect public support for a political party shall also be deemed to be contribution of the amount of such donation, subscription or payment to such person for a political purpose;