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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 127(a) in Transfer of Property Act, 1977

(a)A has shares in X, a prosperous joint stock company, and also shares in Y, a joint stock company, in difficulties. Heavy calls are expected in respect of the shares in Y. A gives B all his shares in joint stock companies. B refuses to accept the shares in Y. He cannot take the shares in X.