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[Cites 0, Cited by 0] [Section 300(2)] [Section 300] [Entire Act]

Union of India - Subsection

Section 300(2)(c) in The Companies Act, 1956

(c)any contract of indemnity against any loss which the Directors or any one or more of them, may suffer by reason of becoming or being sureties or a surety for the company;