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[Cites 0, Cited by 3] [Section 58A(3)] [Section 58A] [Entire Act]

Union of India - Subsection

Section 58A(3)(a) in The Companies Act, 1956

(a)Every deposit accepted by a company at any time before the commencement of the Companies (Amendment) Act, 1974 (14 of 1974) in accordance with the directions made by the Reserve Bank of India under Chapter III-B of the Reserve Bank of India Act, 1934 (2 of 1934), shall, unless renewed in accordance with clause (b), be repaid in accordance with the [terms and conditions of such deposit] [ Substituted by Act 31 of 1988, Section 9, for " terms of such deposit" (w.e.f. 1.9.1989).].