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[Cites 0, Cited by 4] [Section 205(1)] [Section 205] [Entire Act]

Union of India - Subsection

Section 205(1)(a) in The Companies Act, 1956

(a)if the company has not provided for depreciation for any previous financial year or years which falls or fall after the commencement of the Companies (Amendment) Act, 1960 (65 of 1960) it shall, before declaring or paying dividend for any financial year provide for such depreciation out of the profits of that financial year or out of the profits of any other previous financial year or years;