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[Cites 0, Cited by 0] [Section 127(5)] [Section 127] [Entire Act]

Union of India - Subsection

Section 127(5)(b) in Indian Companies Act, 1913

(b)any power to issue debentures in the place of any debentures paid off or otherwise satisfied or extinguished, reserved to a company by its debentures or the securities for the same.