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[Cites 0, Cited by 0] [Section 68A(2)] [Section 68A] [Entire Act]

Union of India - Subsection

Section 68A(2)(e) in National Company Law Tribunal Rules, 2016

(e)the nature of the variation made, and so far as may have been ascertained by the applicants, the number of shareholders of the class who gave their consent to the variation or voted in favour of the resolution for variation and the number of shares held by them;