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[Cites 0, Cited by 1] [Section 417] [Entire Act]

Union of India - Subsection

Section 417(3) in The Companies Act, 1956

(3)A receipt for moneys deposited with a company by its employee shall not be deemed to be a security within the meaning of this section; and the moneys themselves shall accordingly be deposited [* * *] [ The words " with a Schedule Bank" omitted by Act 65 of 1960, Section 158 (w.e.f. 28.12.1960).] as provided in sub-section (1).