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[Cites 0, Cited by 1] [Section 94(1)] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(1)(e) in The Companies Act, 1956

(e)cancel shares which, at the date of the passing of the resolution in that behalf, have not been taken or agreed to be taken by any person, and diminish the amount of its share capital by the amount of the shares so cancelled.