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[Cites 0, Cited by 0] [Section 321(2)] [Section 321] [Entire Act]

Union of India - Subsection

Section 321(2)(b) in The Companies Act, 1956

(b)any valuable consideration is given to any such Director, the excess or the money value of the consideration, as the case may be, shall for the purposes of that section, be deemed to have been a payment made to him by way of compensation for loss of office, or as consideration for retirement from office, or in connection with such loss or retirement.