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[Cites 0, Cited by 9] [Section 536] [Entire Act]

Union of India - Subsection

Section 536(1) in The Companies Act, 1956

(1)In the case of a voluntary winding up, any transfer of shares in the company, not being a transfer made to or with the sanction of the Liquidator, and any alteration in the status of the members of the company, made after the commencement of the winding up, shall be void.