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[Cites 0, Cited by 0] [Section 266(1)] [Section 266] [Entire Act]

Union of India - Subsection

Section 266(1)(b) in The Companies Act, 1956

(b)either-
(i)signed the memorandum for shares not being less in number or value than that of his qualification shares, if any; or
(ii)taken his qualification shares, if any, from the company and paid or agreed to pay for them; or
(iii)signed and filed with the Registrar an undertaking in writing to take from the company his qualification shares, if any, and pay for them; or
(iv)made and filed with the Registrar an affidavit to the effect that shares, not being less in number or value than that of his qualification shares, if any, are registered in his name.