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[Cites 0, Cited by 10] [Section 81(1)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(1)(c) in The Companies Act, 1956

(c)unless the articles of the company otherwise provide, the offer aforesaid shall be deemed to include a right exercisable by the person concerned to renounce the shares offered to him or any of them in favour of any other person; and the notice referred to in clause (b) shall contain a statement of this right;