Section 293A(1)(b) in The Companies Act, 1956

[Cites 0, Cited by 0] [Section 293A(1)] [Section 293A] [Entire Act]

Union of India - Subsection

Section 293A(1)(b) in The Companies Act, 1956

(b)no other company which has been in existence for less than three financial years, shall contribute any amount or amounts, directly or indirectly,-

(i)to any political party; or

(ii)for any political purpose to any person.