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[Cites 0, Cited by 0] [Section 4E(2)] [Section 4E] [Entire Act]

Union of India - Subsection

Section 4E(2)(b) in The State Financial Corporations (Amendment) Act, 2000

(b)either with or without extinguishing or reducing liability on any of its equity shares, cancelling any paid- up share capital which is lost or is unrepresented by available assets; or