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[Cites 0, Cited by 0] [Section 6A(4)] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(4)(a) in The Insurance Act, 1938

(a)shall, in addition to the register of members maintained under the Companies Act, 2013 (18 of 2013), maintain a register of shares in which the name, occupation and address of the beneficial owner of each share shall be entered including any change of beneficial owner declared to it within fourteen days from the receipt of such declaration;