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[Cites 0, Cited by 0] [Section 5E] [Entire Act]

Union of India - Subsection

Section 5E(4) in THE FINANCE ACT, 2021

(4)Where the nominee is a minor, it shall be lawful for the individual registered holder of the shares to make nomination to appoint, in such manner as may be specified by regulations, any person to become entitled to the shares in the event of his death during the minority of the nominee.’.