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[Cites 0, Cited by 0] [Section 319(1)] [Section 319] [Entire Act]

Union of India - Subsection

Section 319(1)(b) in The Companies Act, 2013

(b)enter into any other arrangement whereby the members of the transferor company may, in lieu of receiving cash, shares, policies or other like interest or in addition thereto, participate in the profits of, or receive any other benefit from, the transferee company: