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[Cites 0, Cited by 2] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(1) in Indian Companies Act, 1913

(1)An allotment made by a company to an applicant in contravention of the provisions of section 101 shall be voidable at the instance of the applicant within one month after the holding of the statutory meeting of the company and not later, and shall be so voidable notwithstanding that the company is in course of being wound up.