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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(1) in Indian Companies Act, 1913

(1)Where a company having a share capital has consolidated and divided its share capital into shares of larger amount than its existing shares or converted any of its shares into stock, or re-converted stock into shares, it shall within fifteen days of the consolidation and division, conversion or re- conversions, file notice with the registrar of the same, specifying the share consolidated and divided, or converted, or the stock re-converted.