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[Cites 0, Cited by 4] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1) in The Companies Act, 2013

(1)Where a company issues shares at a premium, whether for cash or otherwise, a sum equal to the aggregate amount of the premium received on those shares shall be transferred to a “securities premium account” and the provisions of this Act relating to reduction of share capital of a company shall, except as provided in this section, apply as if the securities premium account were the paid-up share capital of the company.