The Central Government may, in its order made under section 2, specify that disinvestment of shares shall be effected by one or more of the following methods as may be specified in such order, namely:-- (a) by making a public offer or preferential allotment or private placement in accordance with such procedure as applicable in case of any other Government company; (b) by directing the company to make further issue of equity capital to the members of the public or preferential allotment or private placement, as the case may be, in accordance with such procedure as applicable in case of the Government company.Open in Lexace · Ask the AI about this section
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