Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 46] [Entire Act] Union of India - Subsection Section 46(2) in The Companies Act, 2013 (2)A duplicate certificate of shares may be issued, if such certificate —(a)is proved to have been lost or destroyed; or(b)has been defaced, mutilated or torn and is surrendered to the company.
