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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(2) in Indian Companies Act, 1913

(2)Where an order is made under this section, a certified copy thereof shall he filed with the registrar within twenty-one days after the making of the order or within such further time as the Court may allow, and the resolution shall not take effect until such a copy has been so filed.Reduction of Share Capital.