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[Cites 0, Cited by 0] [Section 370(1C)] [Section 370] [Entire Act]

Union of India - Subsection

Section 370(1C)(b) in The Companies Act, 1956

(b)the following particulars in respect of every loan made, guarantee given or security provided by the lending company [in relation to any such body corporate] [under this section,- [Inserted by Act 65 of 1960, Section 135 (w.e.f. 28.12.1960). ]
(i)the name of the body corporate to which the loan has been made whether such loan has been made before or after that body corporate came under the same management as the lending company,
(ii)the amount of the loan,
(iii)the date on which the loan has been made,
(iv)the date on which the guarantee has been given or security has been provided in connection with a loan made by any other person to, or to any other person by, any body corporate or firm referred to in sub-section (1) or (1-A) together with the name of the person, body corporate or firm.