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[Cites 0, Cited by 2] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(2) in The Companies Act, 2013

(2)Where the securities of a company are held by more than one person jointly, the joint holders may together nominate, in the prescribed manner, any person to whom all the rights in the securities shall vest in the event of death of all the joint holders.