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[Cites 0, Cited by 0] [Section 77(3)] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(3)(c) in Indian Companies Act, 1913

(c)an abstract of the receipts of the company whether from its share capital or from debentures, and of the payments made thereout, up to a date within seven clays of the date of the report, exhibiting under distinctive headings the receipts of the company from shares and debentures and other sources, the payments made thereout and particulars concerning the balance remaining in hand and an account or estimate of the preliminary expenses of the company;