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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(9) in Companies (Share Capital and Debentures) Rules, 2014

(9)The company shall within seven days of the time specified in sub-rule (7)-
(a)make payment of consideration in cash to those shareholders or security holders whose securities have been accepted; or
(b)return the share certificates to the shareholders or security holders whose securities have not been accepted at all or the balance of securities in case of part acceptance.