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[Cites 0, Cited by 16] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(1) in The Companies Act, 1956

(1)No company limited by shares, and no company limited by guarantee and having a share capital, shall have power to buy its own shares, unless the consequent reduction of capital is effected and sanctioned in pursuance of sections 100 to 104 or of section 402.