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[Cites 0, Cited by 0] [Section 56(5)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(5)(a) in The Companies Act, 1956

(a)to the issue to existing members or debenture holders of a company of a prospectus or form of application relating to shares in or debentures of the company, whether an applicant for shares or debentures will or will not have the right to renounce in favour of other persons; or