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.