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[Cites 0, Cited by 0] [Section 232(3)] [Section 232] [Entire Act]

Union of India - Subsection

Section 232(3)(b) in The Companies Act, 2013

(b)the allotment or appropriation by the transferee company of any shares, debentures, policies or other like instruments in the company which, under the compromise or arrangement, are to be allotted or appropriated by that company to or for any person: