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[Cites 0, Cited by 0] [Section 56(5)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(5)(b) in The Companies Act, 1956

(b)to the issue of a prospectus or form of application relating to shares or debentures which are, or are to be, in all respects uniform with shares or debentures previously issued and for the time being dealt in or quoted on a recognised stock exchange;