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[Cites 0, Cited by 1] [Section 117C] [Entire Act]

Union of India - Subsection

Section 117C(4) in The Companies (Amendment) Act, 2000

(4)Where a company fails to redeem the debentures on the date of maturity, the Company Law Board may, on the application of any or all the holders of debentures shall, after hearing the parties concerned, direct, by order, the company to redeem the debe tures forthwith by the payment of principal and interest due thereon.