Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 94] [Entire Act] Union of India - Subsection Section 94(3) in The Companies Act, 1956 (3)A cancellation of shares in pursuance of this section shall not be deemed to be a reduction of share capital within the meaning of this Act.
