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Companies (Amendment) Act, 2015

The Companies (Amendment) Act, 2015 received the assent of the President on 25.05.2015. The Act amends the Companies Act, 2013 (referred hereto as the principal Act) by introducing following amendment in the said Act:

Ø  “(c) any loan made by a holding company to its wholly owned subsidiary company or any guarantee given or security provided by a holding company in respect of any loan made to its wholly owned subsidiary company; or

Ø  (d) any guarantee given or security provided by a holding company in respect of loan made by any bank or financial institution to its subsidiary company:

Provided that the loans made under clauses (c) and (d) are utilised by the subsidiary company for its principal business activities.”

 

-Ministry of Law &Justice

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