Section 93(1)(e) in Indian Companies Act, 1913

[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(1)(e) in Indian Companies Act, 1913

(e)the number and amount of shares and de-bentures which within the two preceding years have been issued, or agreed to be issued, as fully or partly paid up otherwise than in cash, and in the latter case » ' the extent to which they are so paid up, and in either case the consideration for which those shares or debentures have been issued or agreed to be issued; and

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Union of India - Subsection

Section 93(1)(e) in Indian Companies Act, 1913