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[Cites 0, Cited by 1] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(3) in The Companies Act, 2013

(3)Notwithstanding anything contained in the articles of a company, the manner of issue of a certificate of shares or the duplicate thereof, the form of such certificate, the particulars to be entered in the register of members and other matters shall be such as may be prescribed.