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[Cites 0, Cited by 1] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(l) in The Sick Industrial Companies (Special Provisions) Act, 1985

(l)transfer or issue of the shares in the sick industrial company at the face value or at the intrinsic value which may be at discount value or such other value as may be specified to any industrial company or any person including the executives and employees of the sick industrial company;