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[Cites 0, Cited by 2] [Section 372] [Entire Act]

Union of India - Subsection

Section 372(5) in The Companies Act, 1956

(5)No investment shall be made by the Board of Directors of an investing company in pursuance of sub-section (2), unless it is sanctioned by a resolution passed at a meeting of the Board with the consent of all the Directors present at the meeting, except those not entitled to vote thereon, and unless further notice of the resolution to be moved at the meeting has been given to every Director in the manner specified in section 286.