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[Cites 0, Cited by 1] [Section 102(2)] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(2)(b) in The Companies Act, 1956

(b)make an order requiring the company to publish as the [Tribunal] [Substituted by Act 11 of 2003, Section 14, for " Court" . ] directs the reasons for reduction or such other information in regard thereto as the [Tribunal] [Substituted by Act 11 of 2003, Section 14, for " Court" . ] may think expedient with a view to giving proper information to the public, and, if the [Tribunal] [Substituted by Act 11 of 2003, Section 14, for " Court" . ] thinks fit, the causes which led to the reduction.