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Union of India - Section

Section 85 in Companies (Court) Rules, 1959

85. Compromise or arrangement involving reduction of capital.

- Where a proposed compromise or arrangement involves a reduction of capital of the company, the procedure prescribed by the Act and these rules relating to the reduction of capital, and the requirements of the Act and these rules in relation thereto, shall be complied with, before the compromise or arrangement so far as it relates to reduction of capital, is sanctioned.