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[Cites 0, Cited by 10] [Section 58A] [Entire Act]

Union of India - Subsection

Section 58A(1) in The Companies Act, 1956

(1)The Central Government may, in consultation with the Reserve Bank of India, prescribe the limits up to which, the manner in which and the conditions subject to which deposits may be invited or accepted by a company either from the public or from its members.