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[Cites 0, Cited by 1] [Section 77A] [Entire Act]

Union of India - Subsection

Section 77A(4) in The Companies Act, 1956

(4)Every buy-back shall be completed within twelve months from the date of passing the [special resolution or a resolution passed by the Board] [Substituted by Act 57 of 2001, Section 2, for " special resolution" (w.r.e.f. 23.10.2001). ] under clause (b) of sub-section (2).