Section 26(2)(a) in The Companies Act, 2013

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2)(a) in The Companies Act, 2013

(a)to the issue to existing members or debenture-holders of a company, of a prospectus or form of application relating to shares in or debentures of the company, whether an applicant has a right to renounce the shares or not under sub-clause (ii) of clause

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Union of India - Subsection

Section 26(2)(a) in The Companies Act, 2013