Section 20(2) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972
(2)On and from the date of reconstruction of the register of members of the old Company,-(a)the register, as so reconstructed, shall be deemed to be the register of members of the old company, and(b)all registers of members maintained by the old company, immediately before the said date, shall stand cancelled.
