Section 372A(5)(a) in The Companies Act, 1956

[Cites 0, Cited by 1] [Section 372A(5)] [Section 372A] [Entire Act]

Union of India - Subsection

Section 372A(5)(a) in The Companies Act, 1956

(a)Every company shall keep a register showing the following particulars in respect of every investment or loan made, guarantee given or security provided by it in relation to any body corporate under sub-section (1), namely:-

(i)the name of the body corporate;

(ii)the amount, terms and purpose of the investment or loan or security or guarantee;

(iii)the date on which the investment or loan has been made; and

(iv)the date on which the guarantee has been given or security has been provided in connection with a loan.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 372A(5)(a) in The Companies Act, 1956