Section 321(1)(a) in The Companies Act, 1956

[Cites 0, Cited by 0] [Section 321(1)] [Section 321] [Entire Act]

Union of India - Subsection

Section 321(1)(a) in The Companies Act, 1956

(a)the payment was made in pursuance of any arrangement entered into as part of the agreement for the transfer in question, or within one year before, or within two years after, that agreement or the offer leading thereto; and

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Union of India - Subsection

Section 321(1)(a) in The Companies Act, 1956