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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Tamilnadu - Subsection

Section 73(1)(b) in Tamil Nadu Non-Trading Companies Rules, 1981

(b)to any shareholders of the transferor company who has not assented to the scheme or contract under clause (a) of sub-section (2) of section 395 shall be given in the manner provided in section 53 for the service of a document by a company on a member thereof.