Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 370A] [Entire Act] Union of India - Subsection Section 370A(b) in The Companies Act, 1956 (b)[ in the case of a loan, guarantee or security under section 370, by a special resolution of the company.] [Inserted by Act 65 of 1960, Section 136 (w.e.f. 28.12.1960). ] [ Inserted by Act 65 of 1960, Section 135 (w.e.f. 28.12.1960).]
