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[Cites 0, Cited by 4] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(3) in The Companies Act, 2013

(3)If the stated minimum amount has not been subscribed and the sum payable on application is not received within a period of thirty days from the date of issue of the prospectus, or such other period as may be specified by the Securities and Exchange Board, the amount received under sub-section (1) shall be returned within such time and manner as may be prescribed.