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 1] [Section 64(2)] [Section 64] [Entire Act] Union of India - Subsection Section 64(2)(b) in The Companies Act, 1956 (b)that at the date when the offer was made, the whole consideration to be received by the company in respect of the shares or debentures had not been received by it.