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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3)(a) in Indian Companies Act, 1913

(a)that sufficient notice has been given to every holder of debentures of the company, and to any persons or class of persons whose interests will, in (he Opinion of the Court, be affected by the alteration ; and