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[Cites 0, Cited by 2] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1) in The Companies Act, 2013

(1)Where certain members of a company propose, in consultation with the Board of Directors to offer, in accordance with the provisions of any law for the time being in force, whole or part of their holding of shares to the public, they may do so in accordance with such procedure as may be prescribed.