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 0] [Section 121] [Entire Act] Union of India - Subsection Section 121(2) in The Companies Act, 1956 (2)Upon such re-issue, the person entitled to the debentures, shall have, and shall be deemed always to have had, the same rights and priorities as if the debentures had never been redeemed.
