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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(2)(d) in The Companies Act, 1956

(d)in providing for the premium payable on the redemption of any redeemable preference [securities ] [Substituted by Act 21 of 1999, Section 5, for " share" (w.r.e.f. 31.10.1998). ] or of any debentures of the company.