Section 68I(4) in The Narcotic Drugs And Psychotropic Substances Act, 1985
(4)Where any shares in a company stand forfeited to the Central Government under this Chapter, then, the company shall, notwithstanding anything contained in the Companies Act, 1956 (1 of 1956) or the article of association of the company, forthwith register the Central Government as the transferee of such shares.
