Section 77(2)(b) in The Companies Act, 1956

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Union of India - Subsection

Section 77(2)(b) in The Companies Act, 1956

(b)the provision by a company, in accordance with any scheme for the time being in force, of money for the purchase of, or subscription for, fully paid shares in the company or its holding company, being a purchase or subscription by trustees of or for shares to be held by or for the benefit of employees of the company, including any Director holding a salaried office or employment in the company; or

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Union of India - Subsection

Section 77(2)(b) in The Companies Act, 1956