Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XII	Meeting of boards and its powers
181	Company to contribute to bona fide and charitable funds, etc
Description	The Board of Directors of a company may contribute to bona fide charitable and other funds:Provided that prior permission of the company in general meeting shall be required for such contribution in case any amount the aggregate of which, in any financial year, exceed five per cent. of its average net profits for the three immediately preceding financial years.