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

Union of India - Subsection

Section 5E(2) in THE FINANCE ACT, 2021

(2)Where the shares are registered in the name of more than one individual jointly, the joint holders may together nominate, in such manner as may be specified by regulations, an individual to whom all their rights in the shares shall vest in the event of the death of all such joint holders.