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[Cites 0, Cited by 1] [Section 205(1)] [Section 205] [Entire Act]

Union of India - Subsection

Section 205(1)(c) in The Companies Act, 1956

(c)the Central Government may, if it thinks necessary so to do in the public interest, allow any company to declare or pay dividend for any financial year out of the profits of the company for that year or any previous financial year or years without providing for depreciation: