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[Cites 0, Cited by 0] [Section 395(4A)] [Section 395] [Entire Act]

Union of India - Subsection

Section 395(4A)(a) in The Companies Act, 1956

(a)The following provisions shall apply in relation to every offer of a scheme or contract involving the transfer of shares or any class of shares in the transferor company to the transferee company, namely:-
(i)every such offer or every circular containing such offer or every recommendation to the members of the transferor company by its Directors to accept such offer shall be accompanied by such information as may be prescribed;
(ii)every such offer shall contain a statement by or on behalf of the tranferee company, disclosing the steps it has taken to ensure that necessary cash will be available;
(iii)every circular containing, or recommending acceptance of, such offer shall be presented to the Registrar for registration and no such circular shall be issued until it is so registered;
(iv)the Registrar may refuse to register any such circular which does not contain the information required to be given under sub-clause (i) or which sets out such information in a manner likely to give a false impression; and
(v)an appeal shall lie to the [Tribunal][against an order of the Registrar refusing to register any such circular. [Inserted by Act 31 of 1965, Section 51 (w.e.f. 15.10.1965). ]