Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Section 293(1)] [Section 293] [Entire Act]

Union of India - Subsection

Section 293(1)(e) in The Companies Act, 1956

(e)contribute, after the commencement of this Act, to charitable and other funds not directly relating to the business of the company or the welfare of its employees, any amounts the aggregate of which will, in any financial year, exceed [fifty thousand rupees] [ Substituted by Act 46 of 1977, Section 6, for " twenty-five thousand rupees" (w.e.f. 24.12.1977).], or five per cent., of its average net profits as determined in accordance with the provisions of sections 349 and 350 during the three financial years immediately preceding, whichever is greater.