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[Cites 0, Cited by 5] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(57) in The Companies Act, 2013

(57)“net worth” means the aggregate value of the paid-up share capital and all reserves created out of the profits [, securities premium account and debit or credit balance of profit and loss account,Subs. by Act 1 of 2018, s.2, for “and securities premium account” (w.e.f. 9-2-2018)] after deducting the aggregate value of the accumulated losses, deferred expenditure and miscellaneous expenditure not written off, as per the audited balance sheet, but does not include reserves created out of revaluation of assets, write-back of depreciation and amalgamation;