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[Cites 0, Cited by 0] [Section 295(2)] [Section 295] [Entire Act]

Union of India - Subsection

Section 295(2)(c) in The Companies Act, 1956

(c)[ any guarantee given or security provided by a holding company in respect of any loan made to its subsidiary company.] [ Substituted by Act 53 of 2000, Section 142, for Clause (c) (w.e.f. 13.12.2000).]