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[Cites 0, Cited by 0] [Section 232(3)] [Section 232] [Entire Act]

Union of India - Subsection

Section 232(3)(h) in The Companies Act, 2013

(h)where the transferor company is a listed company and the transferee company is an unlisted company,—
(A)the transferee company shall remain an unlisted company until it becomes a listed company;
(B)if shareholders of the transferor company decide to opt out of the transferee company, provision shall be made for payment of the value of shares held by them and other benefits in accordance with a predetermined price formula or after a valuation is made, and the arrangements under this provision may be made by the Tribunal: