Section 74(1)(a) in The Companies Act, 2013

[Cites 0, Cited by 2] [Section 74(1)] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(1)(a) in The Companies Act, 2013

(a)file, within a period of three months from such commencement or from the date on which such payments, are due, with the Registrar a statement of all the deposits accepted by the company and sums remaining unpaid on such amount with the interest payable thereon along with the arrangements made for such repayment, notwithstanding anything contained in any other law for the time being in force or under the terms and conditions subject to which the deposit was accepted or any scheme framed under any law; and

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Union of India - Subsection

Section 74(1)(a) in The Companies Act, 2013