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[Cites 0, Cited by 5] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(3) in The Companies Act, 2013

(3)The transferee may appeal to the Tribunal against the refusal within a period of thirty days from the date of receipt of the notice or in case no notice has been sent by the company, within a period of sixty days from the date on which the instrument of transfer or the intimation of transmission, as the case may be, was delivered to the company.