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[Cites 0, Cited by 0] [Section 153B(4)] [Section 153B] [Entire Act]

Union of India - Subsection

Section 153B(4)(b) in The Companies Act, 1956

(b)even if the trust is created by instrument in writing [where the value of the shares in, or debentures of, a company, held in trust]-
(i)does not exceed one lakh of rupees, or
(ii)exceeds one lakh of rupees but does not exceed either five lakhs of rupees or twenty-five per cent of the paid-up share capital of the company, [whichever is less, or] [ Substituted by Act 5 of 1997, Section 6, for " whichever is less" (w.e.f. 1.3.1997).]