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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(1)(c) in The Companies Act, 1956

(c)[ file with the Registrar- [Substituted by Act 65 of 1960, Section 21, for Clause (c) (w.e.f. 28.12.1960). ]
(i)in the case of bonus shares, a return stating the number and nominal amount of such shares comprised in the allotment and the names, addresses and occupations of the allottees and a copy of the resolution authorising the issue of such shares;
(ii)in the case of issue of shares at a discount, a copy of the resolution passed by the company authorising such issue together with a copy of the order of the [Tribunal] sanctioning the issue and where the maximum rate of discount exceeds ten per cent, a copy of the order of the Central Government permitting the issue at the higher percentage.]