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[Cites 0, Cited by 2] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3) in Income Tax Rules, 1962

(3)The certificate shall be valid only for the person named therein, and shall cease to be operative from the date of notice to the company of the transfer of any of the shares mentioned therein to another person, in respect of the shares so transferred.