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[Cites 0, Cited by 0] [Section 56(4)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(4)(c) in The Companies Act, 2013

(c)within a period of one month from the date of receipt by the company of the instrument of transfer under sub-section (1) or, as the case may be, of the intimation of transmission under sub-section (2), in the case of a transfer or transmission of securities;