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[Cites 0, Cited by 0] [Section 372A(8)] [Section 372A] [Entire Act]

Union of India - Subsection

Section 372A(8)(a) in The Companies Act, 1956

(a)to any loan made, any guarantee given or any security provided or any investment made by-
(i)a banking company, or an insurance company, or a housing finance company in the ordinary course of its business, or a company established with the object of financing industrial enterprises, or of providing infrastructural facilities;
(ii)a company whose principal business is the acquisition of shares, stock, debentures or other securities;
(iii)a private company, unless it is a subsidiary of a public company;