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[Cites 0, Cited by 0] [Section 372A(5)] [Section 372A] [Entire Act]

Union of India - Subsection

Section 372A(5)(b) in The Companies Act, 1956

(b)The particulars of investment, loan, guarantee or security referred to in clause (a) shall be entered chronologically in the register aforesaid within seven days of the making of such investment or loan, or the giving of such guarantee or the provision of such security.