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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(1) in The Companies Act, 2013

(1)A company may issue fully paid-up bonus shares to its members, in any manner whatsoever, out of—
(i)its free reserves;
(ii)the securities premium account; or
(iii)the capital redemption reserve account:
Provided that no issue of bonus shares shall be made by capitalising reserves created by the revaluation of assets.