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

Union of India - Subsection

Section 71(1) in The Companies Act, 2013

(1)A company may issue debentures with an option to convert such debentures into shares, either wholly or partly at the time of redemption:Provided that the issue of debentures with an option to convert such debentures into shares, wholly or partly, shall be approved by a special resolution passed at a general meeting.