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[Cites 0, Cited by 2] [Section 232(3)] [Section 232] [Entire Act]

Union of India - Subsection

Section 232(3)(i) in The Companies Act, 2013

(i)where the transferor company is dissolved, the fee, if any, paid by the transferor company on its authorised capital shall be set-off against any fees payable by the transferee company on its authorised capital subsequent to the amalgamation; and