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

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

Union of India - Subsection

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

(a)the price to be paid, to a Director of the company whose office is to be abolished or who is to retire from office, for any shares in the company held by him is in excess of the price which could at the time have been obtained by other holders of the like shares; or

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Union of India - Subsection

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