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[Cites 0, Cited by 0] [Section 58A(2)] [Section 58A] [Entire Act]

Union of India - Subsection

Section 58A(2)(c) in The Companies Act, 1956

(c)[ the company is not in default in the repayment of any deposit or part thereof and any interest thereupon in accordance with the terms and conditions of such deposit.] [ Inserted by Act 5 of 1997, Section 4 (w.e.f. 1.3.1997).]