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[Cites 0, Cited by 0] [Section 79A(1)] [Section 79A] [Entire Act]

Union of India - Subsection

Section 79A(1)(b) in The Companies Act, 1956

(b)the resolution specifies the number of shares, current market price, consideration, if any, and the class or classes of Directors or employees to whom such equity shares are to be issued;