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[Cites 0, Cited by 0] [Section 212(3)] [Section 212] [Entire Act]

Union of India - Subsection

Section 212(3)(b) in The Companies Act, 1956

(b)the net aggregate amount, so far as it concerns members of the holding company and is not dealt with in the company's accounts, of the subsidiary's profits after deducting its losses or vice versa -
(i)for the financial year or years of the subsidiary aforesaid; and
(ii)for the previous financial years of the subsidiary since it became the holding company's subsidiary;