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Union of India - Section

Section 3 in The Companies (Share Capital and Debentures) Rules, 2014

3. [ Application. [Substituted by Notification No. 210(E), dated 18.3.2015 (w.e.f. 31.3.2014).]

- The provisions of these rules shall apply to
(a)all unlisted public companies;
(b)all private companies; and
(c)listed companies, so far as they do not contradict or conflict with any other regulation framed in this regard by the Securities and Exchange Board of India.]