Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

(2)All share certificates issued by the old company before the date of the determination made by the Tribunal shall, on and from such determination, stand cancelled.