Section 418(1)(a) in The Companies Act, 1956

[Cites 0, Cited by 0] [Section 418(1)] [Section 418] [Entire Act]

Union of India - Subsection

Section 418(1)(a) in The Companies Act, 1956

(a)be deposited-

(i)in a post office savings bank account, or

(ii)in a special account to be opened by the company for the purpose in the State Bank of India or in a Scheduled Bank, or

(iii)where the company itself is a Scheduled Bank, in a special account to be opened by the company for the purpose either in itself or in the State Bank of India or in any other Scheduled Bank; or

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Union of India - Subsection

Section 418(1)(a) in The Companies Act, 1956