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[Cites 0, Cited by 5] [Section 81(1)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(1)(d) in The Companies Act, 1956

(d)after the expiry of the time specified in the notice aforesaid, or on receipt of earlier intimation from the person to whom such notice is given that he declines to accept the shares offered, the Board of Directors may dispose of them in such manner as they think most beneficial to the company.