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[Cites 0, Cited by 38] [Section 100(1)] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(1)(c) in The Companies Act, 1956

(c)either with or without extinguishing or reducing liability on any of its shares, pay off any paid-up share capital which is in excess of the wants of the company, and may, if and so far as is necessary, alter its memorandum by reducing the amount of its share capital and of its shares accordingly.