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[Cites 0, Cited by 6] [Section 81(1)] [Section 81] [Entire Act]

Union of India - Subsection

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

(b)the offer aforesaid shall be made by notice specifying the number of shares offered and limiting a time not being less than fifteen days from the date of the offer within which the offer, if not accepted, will be deemed to have been declined;