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[Cites 0, Cited by 2] [Section 293(1)] [Section 293] [Entire Act]

Union of India - Subsection

Section 293(1)(b) in The Companies Act, 1956

(b)remit, or give time for the repayment of, any debt due by a Director [except in the case of renewal or continuance of an advance made by a banking company to its Director in the ordinary course of business;]