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[Cites 0, Cited by 0] [Section 235(5)] [Section 235] [Entire Act]

Union of India - Subsection

Section 235(5)(b) in The Companies Act, 2013

(b)in sub-section (3), the words “together with an instrument of transfer, to be executed on behalf of the shareholder by any person appointed by the transferee company and on its own behalf by the transferor company” shall be omitted.