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[Cites 0, Cited by 0] [Section 232(3)] [Section 232] [Entire Act]

Union of India - Subsection

Section 232(3)(f) in The Companies Act, 2013

(f)where share capital is held by any non-resident shareholder under the foreign direct investment norms or guidelines specified by the Central Government or in accordance with any law for the time being in force, the allotment of shares of the transferee company to such shareholder shall be in the manner specified in the order;