Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act] Union of India - Subsection Section 20(2)(b) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972 (b)all registers of members maintained by the old company, immediately before the said date, shall stand cancelled.