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[Cites 0, Cited by 3] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(1) in The Companies Act, 1956

(1)Where any notice, advertisement or other official publication, or any business letter, bill head or letter paper, of a company contains a statement of the amount of the authorised capital of the company, such notice, advertisement or other official publication, or such letter, bill head or letter paper, shall also contain a statement, in an equally prominent position and in equally conspicuous characters, of the amount of the capital which has been subscribed and the amount paid-up.