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[Cites 0, Cited by 3] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(5) in The Companies Act, 1956

(5)[The capital redemption reserve account] [Substituted by Act 65 of 1960, Section 23, for " the capital redemption reserve fund" (w.e.f. 28.12.1960). ] may, notwithstanding anything in this section, be applied by the company, in paying up unissued shares of the company to be issued to members of the company as fully paid bonus shares.