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[Cites 0, Cited by 67] [Section 103(1)] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(1)(b) in The Companies Act, 1956

(b)on the delivery to him of a certified copy of the order and of a minute approved by the [Tribunal] [Substituted by Act 11 of 2003, Section 14, for " Court" . ] showing, with respect to the share capital of the company as altered by the order, (i) the amount of the share capital, (ii) the number of shares into which it is to be divided, (iii) the amount of each share, and (iv) the amount, if any, at the date of the registration deemed to be paid-up on each share, shall register the order and minute.