Section 300(2)(d) in The Companies Act, 1956

[Cites 0, Cited by 0] [Section 300(2)] [Section 300] [Entire Act]

Union of India - Subsection

Section 300(2)(d) in The Companies Act, 1956

(d)any contract or arrangement entered into or to be entered into with a public company, or a private company which is a subsidiary of a public company, in which the interest of the Director aforesaid [consists solely-

(i)in his being a Director of such company and the holder of not more than shares of such number or value therein as is requisite to qualify him for appointment as a Director thereof, he having been nominated as such Director by the company referred to in sub-section (1), or

(ii)in his being a member holding not more than two per cent. of its paid-up share capital;]

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Union of India - Subsection

Section 300(2)(d) in The Companies Act, 1956