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[Cites 0, Cited by 1] [Section 111A] [Entire Act]

Union of India - Subsection

Section 111A(6) in The Companies Act, 1956

(6)Notwithstanding anything contained in this section, any further transfer, during the pendency of the application with the [Tribunal] [ Substituted by Act 11 of 2003, Section 16, for " Company Law Board" .], of shares or debentures shall entitle the transferee to voting rights unless the voting rights in respect of such transferee have also been suspended.