Section 93(1)(f) in Indian Companies Act, 1913

[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(1)(f) in Indian Companies Act, 1913

(f)the names and addresses of the vendors of any property purchased or acquired by the company, or proposed so to be purchased or acquired, which is to be paid for wholly or partly out of the proceeds of the issue offered for subscription by the prospectus, or the purchase or acquisition of which has not been completed at the date of issue of the prospectus, -and the amount parable in cash, shares or debentures to the vendor, and where there is more than one separate vendor: or the company is a sub-purchaser, the amount so payable to each vendor : Provided that where the vendors or any of them are a firm, the members of the firm shall not be treated as separate vendors; and

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Union of India - Subsection

Section 93(1)(f) in Indian Companies Act, 1913