Section 93(1)(d) in Indian Companies Act, 1913

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Union of India - Subsection

Section 93(1)(d) in Indian Companies Act, 1913

(d)the minimum subscription on which the directors may proceed to allotment, and the amount payable on application and allotment on each share; and in the case of a second or subsequent offer of shares the amount offered for subscription on each previous allotment made within A the two preceding years, and the amount actually allotted, and the amount (if any) paid on the shares so allotted; and

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Union of India - Subsection

Section 93(1)(d) in Indian Companies Act, 1913