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[Cites 0, Cited by 9] [Section 283(1)] [Section 283] [Entire Act]

Union of India - Subsection

Section 283(1)(h) in The Companies Act, 1956

(h)[he (whether by himself or by any person for his benefit or on his account), or any firm in which] [ Substituted by Act 65 of 1960, Section 95, for " he, or any firm in which" (w.e.f. 28.12.1960).] he is a partner or any private company of which he is a Director, accepts a loan, or any guarantee or security for a loan, from the company in contravention of section 295;