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[Cites 0, Cited by 0] [Section 109B(1)] [Section 109B] [Entire Act]

Union of India - Subsection

Section 109B(1)(b) in The Companies Act, 1956

(b)to make such transfer of the share or debenture, as the case may be, as the deceased shareholder or debenture holder, as the case may be, could have made.