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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

(1)The Custodian shall issue, in such form as may be prescribed, fresh share certificate in relation to the shares which have been declared by the Tribunal as representing, in reality, a contribution to the capital of the old company.