Section 232(8)(iii) in The Companies Act, 2013

[Cites 0, Cited by 0] [Section 232(8)] [Section 232] [Entire Act]

Union of India - Subsection

Section 232(8)(iii) in The Companies Act, 2013

(iii)a scheme involves a division, where under the scheme the undertaking, property and liabilities of the company in respect of which the compromise or arrangement is proposed are to be divided among and transferred to two or more companies each of which is either an existing company or a new company; and

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Union of India - Subsection

Section 232(8)(iii) in The Companies Act, 2013