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[Cites 0, Cited by 5] [Section 205] [Entire Act]

Union of India - Subsection

Section 205(3) in The Companies Act, 1956

(3)[ No dividend shall be payable except in cash:Provided that nothing in this sub-section shall be deemed to prohibit the capitalisation of profits or reserves of a company for the purpose of issuing fully paid-up bonus shares or paying up any amount for the time being unpaid on any shares held by the members of the company.