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[Cites 0, Cited by 0] [Section 395(3)] [Section 395] [Entire Act]

Union of India - Subsection

Section 395(3)(b) in The Companies Act, 1956

(b)within one month of the date of such registration, inform the dissenting shareholders of the fact of such registration and of the receipt of the amount or other consideration representing the price payable to them by the transferee company:]