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Companies (Amendment) Act, 2000 217. Amendment of section 606.- In section 606 of the principal Act,- (a) after the words "application for shares or debentures", the words "application for shares, debentures or Indian Depository Receipts" shall be substituted; (b) for the word and figures "and 605", the figures, word and letter "605 and 605A" shall be substituted; (c) for the words "five thousand rupees", the words "fifty thousand rupees" shall be substituted.    |
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