Section 172(2)(ii) in The Companies Act, 1956

[Cites 0, Cited by 2] [Section 172(2)] [Section 172] [Entire Act]

Union of India - Subsection

Section 172(2)(ii) in The Companies Act, 1956

(ii)to the persons entitled to a share in consequence of the death or insolvency of a member, by sending it through the post in a prepaid letter addressed to them by name, or by the title of representatives of the deceased, or assignees of the insolvent, or by any like description, at the address, if any, in India supplied for the purpose by the persons claiming to be so entitled, or until such an address has been so supplied, by giving the notice in any manner in which it might have been given if the death or insolvency had not occurred; and

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Union of India - Subsection

Section 172(2)(ii) in The Companies Act, 1956