Section 4(2)(c) in The Jayanti Shipping Company (Acquisition Of Shares) Act, 1971

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Union of India - Subsection

Section 4(2)(c) in The Jayanti Shipping Company (Acquisition Of Shares) Act, 1971

(c)partly in cash (to be paid by cheque drawn on the Reserve Bank of India) and partly in such number of securities, specified in sub-clause (i) or sub-clause (ii), or both, of clause (b), as may be required by the shareholder, or

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Union of India - Subsection

Section 4(2)(c) in The Jayanti Shipping Company (Acquisition Of Shares) Act, 1971