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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(b) in Companies (Share Capital and Debentures) Rules, 2014

(b)Where a certificate is issued in any of the circumstances specified in this sub-rule, it shall be stated prominently on the face of it and be recorded in the Register maintained for the purpose, that it is "duplicate issued in lieu of share certificate No. ....." and the word "duplicate" shall be stamped or printed prominently on the face of the share certificate: