Section 73(1) in Tamil Nadu Non-Trading Companies Rules, 1981
(1)The notice required to be given by a transferee company-(a)to any dissenting shareholders of the transferor company in pursuance of sub-section (1) of section 395; or(b)to any shareholders of the transferor company who has not assented to the scheme or contract under clause (a) of sub-section (2) of section 395 shall be given in the manner provided in section 53 for the service of a document by a company on a member thereof.
