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[Cites 0, Cited by 0] [Section 187C] [Entire Act]

Union of India - Subsection

Section 187C(6) in The Companies Act, 1956

(6)Any charge, promissory note or any other collateral agreement, created, executed or entered into in relation to any share, by the ostensible owner thereof, or any hypothecation by the ostensible owner of any share, in respect of which a declaration is required to be made under the foregoing provisions of this section, but not so declared, shall not be enforceable by the beneficial owner or any person claiming through him.