
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
|||||||||||||
![]() |
![]() |
![]() |
|
![]() |
|||||||||||||||
![]() |
![]() |
||||||||||||||||||
![]() |
![]() |
![]() |
|||||||||||||||||
![]() |
![]() |
||||||||||||||||||
|
|||||||||||||||||||
Public Companies (Terms of Issue of Debentures and of Raising of Loans with Option to Convert Such Debentures or Loans into Shares) Rules, 1977
[See section 81(3 )( a) of the Companies Act, 1956] In exercise of the powers conferred by section 642, read with clause (a) of the proviso to sub-section (3) of section 81 of the Companies Act, 1956 (1 of 1956), the Central Government hereby makes the following rules, namely:- |
|||||||||||||||||||
![]() |
|||||||||||||||||||
![]() |
|||||||||||||||||||
![]() |
![]() |
||||||||||||||||||
![]() |
|
![]() |
![]() |