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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in The Companies (Registration Offices and Fees) Rules, 2014

(3)The above table of fee and calculation of fee as applicable for increase in authorized capital shall be applicable for revised capital in accordance with sub-section (11) of 233 of the Act, (after setting off fee paid by the transferor company on its authorized capital prior to its merger or amalgamation with the transferee company).