Section 75(1)(b) in The Companies Act, 1956

[Cites 0, Cited by 1] [Section 75(1)] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(1)(b) in The Companies Act, 1956

(b)in the case of shares (not being bonus shares) allotted as fully or partly paid up otherwise than in cash, produce for the inspection and examination of the Registrar a contract in writing constituting the title of the allottee to the allotment together with any contract of sale, or a contract for services or other consideration in respect of which that allotment was made, such contracts being duly stamped, and file with the Registrar copies verified in the prescribed manner of all such contracts and a return stating the number and nominal amount of shares so allotted, the extent to which they are to be treated as paid up, and the consideration for which they have been allotted; and

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Union of India - Subsection

Section 75(1)(b) in The Companies Act, 1956