Section 12A in Companies (Share Capital and Debentures) Rules, 2014
12A. [ Period for notice under sub-clause (i) of clause (a) of sub-section (1) of section 62. [Inserted by Notification No. G.S.R. 113(E), dated 11.2.2021 (w.e.f. 31.3.2014).]
- For the purposes of sub-clause (i) of clause (a) of sub-section (1) of section 62, the time period within which the offer shall be made for acceptance shall be not less than seven days from the date of offer.]
