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[Cites 0, Cited by 14] [Section 244(1)] [Section 244] [Entire Act]

Union of India - Subsection

Section 244(1)(a) in The Companies Act, 2013

(a)in the case of a company having a share capital, not less than one hundred members of the company or not less than one-tenth of the total number of its members, whichever is less, or any member or members holding not less than one-tenth of the issued share capital of the company, subject to the condition that the applicant or applicants has or have paid all calls and other sums due on his or their shares;