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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Nagaland - Subsection

Section 3(2) in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982

(2)The State Government shall be deemed, on and from the appointed day, to have been registered in the Register of Members of the Company as the holder of each share which stands transferred to, and vested in it by virtue of the provisions of sub-Section (1).