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[Cites 0, Cited by 1] [Section 227(1A)] [Section 227] [Entire Act]

Union of India - Subsection

Section 227(1A)(a) in The Companies Act, 1956

(a)whether loans and advances made by the company on the basis of security have been properly secured and whether the terms on which they have been made are not prejudicial to the interests of the company or its members;