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[Cites 0, Cited by 0] [Section 198] [Entire Act]

Union of India - Subsection

Section 198(1) in The Companies Act, 2013

(1)In computing the net profits of a company in any financial year for the purpose of section 197,—
(a)credit shall be given for the sums specified in sub-section (2), and credit shall not be given for those specified in sub-section (3); and
(b)the sums specified in sub-section (4) shall be deducted, and those specified in sub-section (5) shall not be deducted.