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[Cites 0, Cited by 0] [Section 58I] [Entire Act]

Union of India - Subsection

Section 58I(5) in The Wild Life (Protection) Amendment Act, 2002

(5)Where any shares in a company stand forfeited to the State Government under this Chapter, the company shall, notwithstanding anything contained in the Companies Act, 1956 (1 of 1956 ) or the article of association of the company, forthwith register th State Government as the transferee of such shares.