Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(2) in The Companies Act, 1956

(2)Nothing in clause (c) of sub-section (1) shall be deemed-
(a)to extend the time within which the offer should be accepted, or
(b)to authorise any person to exercise the right of renunciation for a second time, on the ground that the person in whose favour the renunciation was first made has declined to take the shares comprised in the renunciation.