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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(g) in The Sick Industrial Companies (Special Provisions) Act, 1985

(g)the allotment to the shareholders of the sick industrial company of shares in the sick industrial company or, as the case may be, in the [transferee company] [ Substituted by Act 12 of 1994, Section 7, for " transferee industrial company" (w.e.f. 1.2.1994).] and where any shareholder claims payment in cash and not allotment of shares, or where it is not possible to allot shares to any shareholder the payment of cash to those shareholders in full satisfaction of their claims-
(i)in respect of their interest in shares in the sick industrial company before its reconstruction or amalgamation; or
(ii)where such interest has been reduced under clause (f) in respect of their interest in shares as so reduced;