Companies Act, 1956

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w w w . L a w y e r S e r v i c e s . i n

Section 296   [ View Judgements ]

Application of section 295 to book debts in certain cases.


296. Application of section 295 to book debts in certain cases
1[296. Application of section 295 to book debts in certain cases
Section 295 shall apply to any transaction represented by a book debt which was from its inception in the nature of a loan or an advance.]

1. Subs. by Act 65 of 1960, sec. 103, for section 296 (w.e.f. 28-12-1960).

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