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[Cites 0, Cited by 0] [Section 578(4)] [Section 578] [Entire Act]

Union of India - Subsection

Section 578(4)(b) in The Companies Act, 1956

(b)the powers of an unlimited company on registration as a limited company, to increase the nominal amount of its share capital and to provide that a portion of its share capital shall not be capable of being called up except in the event of winding up;