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[Cites 0, Cited by 0] [Section 395(5)] [Section 395] [Entire Act]

Union of India - Subsection

Section 395(5)(a) in The Companies Act, 1956

(a)"dissenting shareholder" includes a shareholder who has not assented to the scheme or contract and any shareholder who has failed or refused to transfer his shares to the transferee company in accordance with the scheme or contract;