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Union of India - Section

Section 85 in The Joint-stock Companies Act, 1857

85. All notices directed to be given to shareholders shall, with respect to any share to which persons are jointly entitled, be given to whichever of the said persons is named first in the Register of shareholders; and notice so given shall be sufficient notice to all the proprietors of such share.

Form CMemorandum of Association of "The Company, Limited," with Articles of Association annexedMemorandum of Association