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[Cites 0, Cited by 2] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1) in The Companies Act, 2013

(1)Notwithstanding anything contained in any other provisions of this Act,—
(a)every company making public offer; and
(b)such other class or classes of public companies as may be prescribed,
shall issue the securities only in dematerialised form by complying with the provisions of the Depositories Act, 1996 (22 of 1996) and the regulations made thereunder.