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[Cites 0, Cited by 0] [Section 130(1B)] [Section 130] [Entire Act]

Union of India - Subsection

Section 130(1B)(a) in The Companies Act, 1956

(a)in the case of a charge to the benefit of which the holders of a series of debentures are entitled, such particulars as are specified in sections 128 and 129;