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[Cites 0, Cited by 0] [Section 236] [Entire Act]

Union of India - Subsection

Section 236(6) in The Companies Act, 2013

(6)In the absence of a physical delivery of shares by the shareholders within the time specified by the company, the share certificates shall be deemed to be cancelled, and the transferor company shall be authorised to issue shares in lieu of the cancelled shares and complete the transfer in accordance with law and make payment of the price out of deposit made under sub-section (4) by the majority in advance to the minority by dispatch of such payment.