Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 10] [Section 103] [Entire Act] Union of India - Subsection Section 103(2) in The Companies Act, 1956 (2)On the registration of the order and minute, and not before the resolution for reducing share capital as confirmed by the order shall take effect.
