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[Cites 0, Cited by 1] [Section 80(1)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(1)(c) in The Companies Act, 1956

(c)the premium, if any, payable on redemption shall have been provided for out of the profits of the company or out of the company's [security premium account,] before the shares are redeemed;