Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 187(2)] [Section 187] [Entire Act]

Union of India - Subsection

Section 187(2)(d) in The Companies Act, 2013

(d)from holding investments in the name of a depository when such investments are in the form of securities held by the company as a beneficial owner.