Section 108(1A)(a) in The Companies Act, 1956

[Cites 0, Cited by 3] [Section 108(1A)] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(1A)(a) in The Companies Act, 1956

(a)every such form shall, before it is signed by or on behalf of the transferor and before any entry is made therein, be presented to the prescribed authority, being a person already in the service of the Government, who shall stamp or otherwise endorse thereon the date on which it is so presented, and

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Union of India - Subsection

Section 108(1A)(a) in The Companies Act, 1956