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[Cites 0, Cited by 1] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(3) in The Companies Act, 2013

(3)Where any change occurs in the beneficial interest in such shares, the person referred to in subsection (1) and the beneficial owner specified in sub-section (2) shall, within a period of thirty days from the date of such change, make a declaration to the company in such form and containing such particulars as may be prescribed.