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 1] [Section 5A] [Entire Act] Union of India - Subsection Section 5A(1) in THE FINANCE ACT, 2021 (1)Save as otherwise provided in sub-sections (2) and (3), the shares of the Corporation shall be freely transferable:Provided that any arrangement between two or more persons in respect of transfer of shares shall be enforceable as a contract.
