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[Cites 0, Cited by 0] [Section 192(3)] [Section 192] [Entire Act]

Union of India - Subsection

Section 192(3)(a) in The Companies Act, 2013

(a)the restitution of any money or other consideration which is the subject matter of the arrangement is no longer possible and the company has been indemnified by any other person for any loss or damage caused to it; or