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[Cites 0, Cited by 0] [Section 366(2)] [Section 366] [Entire Act]

Union of India - Subsection

Section 366(2)(iii) in The Companies Act, 2013

(iii)a company shall be registered in pursuance of this section as a company limited by shares only if it has a permanent paid-up or nominal share capital of fixed amount divided into shares, also of fixed amount, or held and transferable as stock, or divided and held partly in the one way and partly in the other, and formed on the principle of having for its members the holders of those shares or that stock, and no other persons;