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[Cites 0, Cited by 1] [Section 80A(1)] [Section 80A] [Entire Act]

Union of India - Subsection

Section 80A(1)(b) in The Companies Act, 1956

(b)which is not redeemable before the expiry of ten years from the date of issue thereon in accordance with the terms of its issue and which had not been redeemed before such commencement, shall be redeemed by the company on the date on which such share is due for redemption or within a period not exceeding ten years from such commencement, whichever is earlier: