Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(10)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(10)(b) in The Companies (Share Capital and Debentures) Rules, 2014

(b)the company shall not issue any new shares including by way of bonus shares from the date of passing of special resolution authorising the buy-back till the date of the closure of the offer under these rules, except those arising out of any outstanding convertible instruments;