Companies (Court) Rules, 1959

43. Petition under section 579

A petition under section 579 to confirm an alteration in the constitution of a company by substituting a memorandum and articles for a deed of settlement shall be in Form No. 16, and rules 38 to 42 relating, to a petition under section 17 shall apply mutatis mutandis to a petition under section 579.

2 Issue of Shares at a Discount

(Section 79)