Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter IV	Share Capital and Debentures
69	Transfer of certain sums to capital redemption reserve account
Description	1. Where a company purchases its own shares out of free reserves or securities premium account, a sum equal to the nominal value of the shares so purchased shall be transferred to the capital redemption reserve account and details of such transfer shall be disclosed in the balance sheet.2. The capital redemption reserve account may be applied by the company, in paying up unissued shares of the company to be issued to members of the company as fully paid bonus shares.