Section 4(3)(a) in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(a) in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980

(a)any right of a specified company subsisting, immediately before the appointed day, against the Company has not paid or credited to the specified company the whole or any part of the value of the share held by it, or any other ground whatsoever; or

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Union of India - Subsection

Section 4(3)(a) in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980