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[Cites 0, Cited by 4] [Section 81(3)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(3)(b) in The Companies Act, 1956

(b)to the increase of the subscribed capital of a public company caused by the exercise of an option attached to debentures issued or loans raised by the company-
(i)to convert such debentures or loans into shares in the company, or
(ii)to subscribe for shares in the company:]