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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(c) in Companies (Share Capital and Debentures) Rules, 2014

(c)In case unlisted companies, the duplicate share certificates shall be issued within a period of three months and in case of listed companies such certificate shall be issued [within forty-five days] [Substituted by Notification No. 210(E), dated 18.3.2015 (w.e.f. 31.3.2014).], from the date of submission of complete documents with the company respectively.