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[Cites 0, Cited by 2] [Section 94(1)] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(1)(d) in The Companies Act, 1956

(d)sub-divide its shares, or any of them, into shares of smaller amount than is fixed by the memorandum, so, however, that in the sub-division the proportion between the amount paid and the amount, if any, unpaid on each reduced share shall be the same as it was in the case of the share from which the reduced share is derived;