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[Cites 0, Cited by 0] [Section 395(6)] [Section 395] [Entire Act]

Union of India - Subsection

Section 395(6)(a) in The Companies Act, 1956

(a)with the substitution, in sub-section (1), for the words "the shares whose transfer is involved (other than shares already held at the date of the offer by, or by a nominee for, the transferee company or its subsidiary)," of the words "the shares affected" and with the omission of the proviso to that sub-section;