Section 21 in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972
21. Custodian to issue fresh share certificates.-
(1)The Custodian shall issue, in such form as may be prescribed, fresh share certificate in relation to the shares which have been declared by the Tribunal as representing, in reality, a contribution to the capital of the old company.(2)All share certificates issued by the old company before the date of the determination made by the Tribunal shall, on and from such determination, stand cancelled.
