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[Cites 0, Cited by 2] [Section 227(1A)] [Section 227] [Entire Act]

Union of India - Subsection

Section 227(1A)(f) in The Companies Act, 1956

(f)where it is stated in the books and papers of the company that any shares have been allotted for cash, whether cash has actually been received in respect of such allotment, and if no cash has actually been so received, whether the position as stated in the account books and the balance sheet is correct, regular and not misleading.]