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[Cites 0, Cited by 0] [Section 115] [Entire Act]

Union of India - Subsection

Section 115(4) in The Companies Act, 1956

(4)Until the warrant is surrendered, the particulars specified in sub-section (1) shall be deemed to be the particulars required by this Act to be entered in the register of members; and, on the surrender, the date of the surrender shall be entered in that register.