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[Cites 0, Cited by 0] [Section 301(2)] [Section 301] [Entire Act]

Union of India - Subsection

Section 301(2)(b) in The Companies Act, 1956

(b)in the case of any other contract or arrangement, within seven days of the receipt at the registered office of the company of the particulars of such other contract or arrangement or within thirty days of the date of such other contract or arrangement whichever is later, and the register shall be placed before the next meeting of the Board and shall then be signed by all the Directors present at the meeting.