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[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(1)(f) in The Companies Act, 1956

(f)cancelled any shares, otherwise than in connection with a reduction of share capital under sections 100 to 104, the company shall within [thirty days] after doing so, give notice thereof to the Registrar specifying, as the case may be, the shares consolidated, divided, converted, sub-divided, redeemed or cancelled, or the stock reconverted.