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[Cites 0, Cited by 2] [Section 293A] [Entire Act]

Union of India - Subsection

Section 293A(4) in The Companies Act, 1956

(4)Every company shall disclose in its profit and loss account any amount or amounts contributed by it to any political party or for any political purpose to any person during the financial year to which that account relates, giving particulars of the total amount contributed and the name of the party or person to which or to whom such amount has been contributed.