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[Cites 0, Cited by 4] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Companies Act, 2013

(2)Any company, other than a company mentioned in sub-section (1), may convert its securities into dematerialised form or issue its securities in physical form in accordance with the provisions of this Act or in dematerialised form in accordance with the provisions of the Depositories Act, 1996 (22 of 1996) and the regulations made thereunder.