Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5) in The Companies (Amendment) Act, 2000

(5)Where a private company or a public company fails to enhance its paid- up capital in the manner specified in sub- section (3) or sub- section (4), such company shall be deemed to be a defunct company within the meaning of section 560 and its name shall be struck off from the register by the Registrar.