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[Cites 0, Cited by 0] [Section 424D(2)] [Section 424D] [Entire Act]

Union of India - Subsection

Section 424D(2)(g) in The Companies (Second Amendment) Act, 2002

(g)the allotment to the shareholders of the sick industrial company, of shares in such company or, as the case may be, in the transferee company and where any shareholder claims payment in cash and not allotment of shares, or where it is not possible to allot shares to any shareholder, the payment of cash to those shareholders in full satisfaction of their claims-(i) in respect of their interest in shares in the sick industrial company before its reconstruction or amalgamation; or
(ii)where such interest has been reduced under clause (f) in respect of their interest in shares as so reduced;