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Companies Act, 2013 64. Notice to be given to Registrar for alteration of share capital. 1. Where— a. a company alters its share capital in any manner specified in sub-section (1 ) of section 61; b. an order made by the Government under sub-section (4 ) read with sub-section (6 ) of section 62 has the effect of increasing authorised capital of a company; or c. a company redeems any redeemable preference shares, the company shall file a notice in the prescribed form with the Registrar within a period of thirty days of such alteration or increase or redemption, as the case may be, along with an altered memorandum. 2. If a company and any officer of the company who is in default contravenes the provisions of sub-section (1 ), it or he shall be punishable with fine which may extend to one thousand rupees for each day during which such default continues, or five lakh rupees, whichever is less.    |
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