Income Tax Department

Ministry of Finance, Government of India

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Section 69

Transfer of certain sums to capital redemption reserve account

Section

Section Number

69

Chapter

CHAPTER IV - SHARE CAPITAL AND DEBENTURES

Act

Companies Act, 2013

Year

Transfer of certain sums to capital redemption reserve account

Transfer of certain sums to capital redemption reserve account

Transfer of certain sums to capital redemption reserve account.

69. (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.


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