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[Cites 0, Cited by 2] [Section 114] [Entire Act]

Union of India - Subsection

Section 114(1) in The Companies Act, 1956

(1)A public company limited by shares, if so authorised by its articles, may, with the previous approval of the Central Government, with respect to any fully paid-up shares, issue under its common seal a warrant stating that the bearer of the warrant is entitled to the shares therein specified, and may provide, by coupons or otherwise, for the payment of the future dividends on the shares specified in the warrant.