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

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

Union of India - Subsection

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

(l)the dates of, and parties to, every material contract, and a reasonable time and place at which any material contract or a copy thereof may be inspected: Provided that tins requirement shall not apply to a contract entered into in the ordinary course of the business carried on intended to be carried on by the company, or to any contract entered in more than two years before the date of issue of the prospectus; and

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Union of India - Subsection

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