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Union of India - Section

Section 65 in Indian Companies Act, 1913

65. Publication of reasons for reeducation

In any case of reduction of share capital, the court may require the company to publish as the court directs the reasons for reduction, or such other Information in regard thereto as the Court may think expedient with a view to give proper information to the public, and, if the Court thinks fit, the causes which led to the reduction.