Section 14(1)(b) in The Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act, 1997

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Union of India - Subsection

Section 14(1)(b) in The Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act, 1997

(b)either with or without extinguishing or reducing liability on any of its equity shares, concealing any paid up share capital which is lost, or is unrepresented by available assets; or

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Union of India - Subsection

Section 14(1)(b) in The Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act, 1997