Section 45(3)(b) in Allahabad High Court Rules, 1952

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State of Uttar Pradesh - Subsection

Section 45(3)(b) in Allahabad High Court Rules, 1952

(b)pound 1,00,000 in the case of a company of the description specified in sub-clause (b) of Clause (1), of which at least one-half shall have been paid in cash :

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State of Uttar Pradesh - Subsection

Section 45(3)(b) in Allahabad High Court Rules, 1952