Companies Act, 1956
PART III
Interpretation
7. (1) For the purposes of Parts I and II of
this Schedule, unless the context otherwise requires, -
(a) the expression "
provision " shall, subject to sub-clause (2) of this clause, mean any
amount written off or retained by way of providing for depreciation renewals or
diminution in value of assets, or retained by way of providing for any
known liability of which the amount cannot be determined with substantial
accuracy ;
(b) the expression
" reserve " shall not, subject as aforesaid, include any amount
written off or retained by way of providing for depreciation, renewals or
diminution in value of assets or retained by way of providing for any known
liability ;
(c) the expression
" capital reserve " shall not include any amount regarded as free for
distribution through the profit and loss account ; and the expression "
revenue reserve " shall mean any reserve other than a capital reserve ;
and in this sub-clause
the expression " liability " shall include all liabilities in respect
of expenditure contracted for and all disputed or contingent liabilities.
(2) Where -
(a) any amount written
off or retained by way of providing for depreciation, renewals or diminution in
value of assets, not being an amount written off in relation to fixed assets
before the commencement of this Act ; or
(b) any amount
retained by way of providing for any known liability ; is in excess of the
amount which in the opinion of the directors is reasonably necessary for the
purpose, the excess shall be treated for the purposes of this Schedule as a
reserve and not as a provision.
8.For the purposes aforesaid, the expression
" quoted investment " means an investment as respects which there has
been granted a quotation or permission to deal on a recognized stock exchange,
and the expression " unquoted investment " shall be construed
accordingly.