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[Cites 0, Cited by 0] [Section 121(6)] [Section 121] [Entire Act]

Union of India - Subsection

Section 121(6)(c) in The Companies Act, 1956

(c)any power to issue debentures in the place of any debentures paid off or otherwise satisfied or extinguished, reserved to a company by its debentures or the securities for the same.