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[Cites 0, Cited by 0] [Section 2(71)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(71)(b) in The Companies Act, 2013

(b)has a minimum paid-up share capital [***The words “of five lakh rupees or such higher paid-up capital,” omitted by Act 21 of 2015, s.2 (w.e.f. 29-5-2015)] as may be prescribed: