Section 212(5)(b) in The Companies Act, 1956

[Cites 0, Cited by 0] [Section 212(5)] [Section 212] [Entire Act]

Union of India - Subsection

Section 212(5)(b) in The Companies Act, 1956

(b)details of any material changes which have occurred between the end of the financial year or of the last of the financial years of the subsidiary and the end of the holding company's financial year in respect of-

(i)the subsidiary's fixed assets;

(ii)its investments;

(iii)the moneys lent by it;

(iv)the moneys borrowed by it for any purpose other than that of meeting current liabilities.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 212(5)(b) in The Companies Act, 1956