Section 185(1)(a) in The Companies Act, 2013

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Union of India - Subsection

Section 185(1)(a) in The Companies Act, 2013

(a)the giving of any loan to a managing or whole-time director—

(i)as a part of the conditions of service extended by the company to all its employees; or

(ii)pursuant to any scheme approved by the members by a special resolution; or