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[Cites 0, Cited by 0] [Section 293A(3)] [Section 293A] [Entire Act]

Union of India - Subsection

Section 293A(3)(b) in The Companies Act, 1956

(b)the amount of expenditure incurred, directly or indirectly, by a company on advertisement in any publication (being a publication in the nature of a souvenir, brochure, tract, pamphlet or the like) by or on behalf of a political party or for its advantage shall also be deemed,-
(i)where such publication is by or on behalf of a political party, to be a contribution of such amount to such political party, and
(ii)where such publication is not by or on behalf of but for the advantage of a political party, to be a contribution for a political purpose to the person publishing it.