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[Cites 0, Cited by 0] [Section 69(4)] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(4)(b) in The Companies Act, 1956

(b)where such certificate has already been obtained, until the entire amount payable on applications for shares in respect of the minimum subscription has been received by the company, and where such amount has not been received by the company within the time on the expiry of which the moneys received from the applicants for shares are required to be repaid without interest under sub-section (5), all moneys received from applicants for shares shall be returned in accordance with the provisions of that sub-section.