Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 22] [Section 61] [Entire Act] Union of India - Subsection Section 61(2) in The Companies Act, 2013 (2)The cancellation of shares under sub-section (1) shall not be deemed to be a reduction of share capital.
