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[Cites 0, Cited by 4] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(1) in The Companies Act, 2013

(1)Where the name of a person is entered in the register of members of a company as the holder of shares in that company but who does not hold the beneficial interest in such shares, such person shall make a declaration within such time and in such form as may be prescribed to the company specifying the name and other particulars of the person who holds the beneficial interest in such shares.