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[Cites 0, Cited by 1] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2) in The Companies Act, 2013

(2)The amount payable on application on every security shall not be less than five per cent. of the nominal amount of the security or such other percentage or amount, as may be specified by the Securities and Exchange Board by making regulations in this behalf.