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[Cites 0, Cited by 0] [Section 108(1B)] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(1B)(a) in The Companies Act, 1956

(a)in the case of shares dealt in or quoted on a recognised stock exchange, at any time not later than the expiry of six months from such commencement or the date on which the register of members is closed, in accordance with law, for the first time after such commencement, whichever is later;