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[Cites 0, Cited by 4] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(2) in The Companies Act, 1956

(2)Where the application is made by the transferor and relates to partly paid shares, the transfer shall not be registered, unless the company gives notice of the application to the transferee and the transferee makes no objection to the transfer within two weeks from the receipt of the notice.