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[Cites 0, Cited by 0] [Section 108D] [Entire Act]

Union of India - Subsection

Section 108D(4) in The Companies Act, 1956

(4)The person to whom any share or block of shares stands or stand retransferred under sub-section (2) shall, on making refund under sub-section (2) or sub-section (3), be eligible to exercise voting or other rights attaching to such share or block of shares.