Legal Document View

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
[Cites 0, Cited by 0] [Section 372A(4)] [Section 372A] [Entire Act]

Union of India - Subsection

Section 372A(4)(c) in The Companies Act, 1956

(c)acquire, by way of subscription, purchase or otherwise the securities of any other body corporate, till such default is subsisting.