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[Cites 0, Cited by 1] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1) in The Companies Act, 2013

(1)No allotment of any securities of a company offered to the public for subscription shall be made unless the amount stated in the prospectus as the minimum amount has been subscribed and the sums payable on application for the amount so stated have been paid to and received by the company by cheque or other instrument.