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[Cites 0, Cited by 37] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(2) in The Companies Act, 1956

(2)The transferor or transferee, or the person who gave intimation of the transmission by operation of law, as the case may be, may appeal to the [Tribunal]] against any refusal of the company to register the transfer or transmission, or against any failure on its part within the period referred to in sub-section (1), either to register the transfer or transmission or to send notice of its refusal to register the same.