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[Cites 0, Cited by 0] [Section 149(1)] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(1)(c) in The Companies Act, 1956

(c)no money is, or may become, liable to be repaid to applicants for any shares or debentures which have been offered for public subscription by reason of any failure to apply for, or to obtain, permission for the shares or debentures to be dealt in on any recognised stock exchange; and