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[Cites 0, Cited by 0] [Section 161(2)] [Section 161] [Entire Act]

Union of India - Subsection

Section 161(2)(a) in The Companies Act, 1956

(a)that the return states the facts as they stood on the day of the annual general meeting aforesaid, correctly and completely; [* * *] [ The words " and" omitted by Act 65 of 1960, Section 40 (w.e.f. 28.12.1960).]
(aa)[ that since the date of the last annual return the transfer of all shares and debentures and the issue of all further certificate of shares and debentures have been appropriately recorded in the books maintained for the purpose; and] [ Inserted by Act 65 of 1960, Section 40 (w.e.f. 28.12.1960).]