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[Cites 0, Cited by 15] [Entire Act]

Union of India - Section

Section 46 in Indian Companies Act, 1913

46. The bearer of a share-warrant may, if the

articles of the company so provide, be deemed to be a member of the company within the meaning of this Act, either to the full extent or for any purposes defined in the articles, except that he shall not be qualified in respect of the shares or stock specified in the warrant for being a director or manager of the company, in cases where such a qualification is required by the articles.