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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act] Bombay Presidency - Subsection Section 6(2)(d) in Bombay Non-Trading Corporations Act, 1959 (d)state the amount of share capital with which the corporation is to be registered and the division thereof into shares of a fixed amount;