Section 18(2)(c) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

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Union of India - Subsection

Section 18(2)(c) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972

(c)any question of priorities and any other question whatsoever, whether of law or of fact, which may relate to, or arise in relation to, the genuineness or otherwise of, any share or in relation to any rights or obligations under such share,

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Union of India - Subsection

Section 18(2)(c) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972