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[Cites 0, Cited by 0] [Section 581ZD(5)] [Section 581ZD] [Entire Act]

Union of India - Subsection

Section 581ZD(5)(b) in The Companies (Amendment) Act, 2002

(b)any Member has failed to retain his qualifications to be a Member as specified in articles, the Board shall direct the surrender of shares together with special rights, if any, to the Producer Company at par value or such other value as may be determined by the Board: