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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(1)(b) in The Companies Act, 1956

(b)in any case where the company is not required to hold a statutory meeting or where the allotment is made after the holding of the statutory meeting, within two months after the date of the allotment, and not later.