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[Cites 0, Cited by 4] [Section 58A(3)] [Section 58A] [Entire Act]

Union of India - Subsection

Section 58A(3)(c) in The Companies Act, 1956

(c)Where, before the commencement of the Companies (Amendment) Act, 1974 (41 of 1974), any deposit was received by a company in contravention of any direction made under Chapter III-B of the Reserve Bank of India Act, 1934 (2 of 1934), repayment of such deposit shall be made in full on or before the 1st day of April,1975, and such repayment shall be without prejudice to any action that may be taken under the Reserve Bank of India Act, 1934 (2 of 1934) for the acceptance of such deposit in contravention of such direction.