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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(6) in The Companies (Prospectus and Allotment of Securities) Rules, 2014

(6)No unlisted public company which has defaulted in sub-rule (5) shall make offer of any securities or buyback its securities or issue any bonus or right shares till the payments to depositories or registrar to an issue and share transfer agent are made.