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[Cites 0, Cited by 0] [Section 105H] [Entire Act]

Union of India - Subsection

Section 105H(4) in The Code of Criminal Procedure, 1973

(4)Where any shares in a company stand forfeited to the Central Government under this section, then, the company shall, notwithstanding anything contained in the Companies Act, 1956 (1 of 1956) or the articles of association of the company, forthwith register the Central Government as the transferee of such shares.