Section 120(4) in Bharatiya Nagarik Suraksha Sanhita, 2023
(4)Where any shares in a company stand forfeited to the Central Government under this section, then, the company shall, notwithstanding anything contained in the Companies Act, 2013 (18 of 2013) or the Articles of Association of the company, forthwith register the Central Government as the transferee of such shares.[Similar to Section 105H from Old CrPC-Also Refer]
