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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1)(e) in Indian Companies Act, 1913

(e)cancel shares which, at the date of the passing of the resolution in that behal have not been taken or agreed to be taken by any person, and diminish the amount of its share capital by the amount of the shares so cancelled.