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[Cites 0, Cited by 3] [Section 80(1)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(1)(a) in The Companies Act, 1956

(a)no such shares shall be redeemed except out of profits of the company which would otherwise be available for dividend or out of the proceeds of a fresh issue of shares made for the purposes of the redemption;