Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 371(4)] [Section 371] [Entire Act]

Union of India - Subsection

Section 371(4)(c) in The Companies Act, 2013

(c)the power of a limited company to determine that a portion of its share capital shall not be capable of being called-up except in the event of winding up,