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[Cites 0, Cited by 0] [Section 67(3)] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(3)(b) in The Companies Act, 2013

(b)the provision by a company of money in accordance with any scheme approved by company through special resolution and in accordance with such requirements as may be prescribed, for the purchase of, or subscription for, fully paid-up shares in the company or its holding company, if the purchase of, or the subscription for, the shares held by trustees for the benefit of the employees or such shares held by the employee of the company;