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[Cites 0, Cited by 1] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(4) in The Companies Act, 1956

(4)A vendor to, promoter of, or other person who receives payment in shares, debentures or money from, a company shall have and shall be deemed always to have had power to apply any part of the shares, debentures or money so received in payment of any commission the payment of which, if made directly by the company, would have been legal under this section.