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 165(3)] [Section 165] [Entire Act]

Union of India - Subsection

Section 165(3)(b) in The Companies Act, 1956

(b)the total amount of cash received by the company in respect of all the shares allotted, distinguished as aforesaid;