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[Cites 0, Cited by 0] [Section 233(9)] [Section 233] [Entire Act]

Union of India - Subsection

Section 233(9)(d) in The Companies Act, 2013

(d)where the scheme provides for purchase of shares held by the dissenting shareholders or settlement of debt due to dissenting creditors, such amount, to the extent it is unpaid, shall become the liability of the transferee company.