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[Cites 0, Cited by 3] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(2) in The Companies Act, 2013

(2)Every person who holds or acquires a beneficial interest in share of a company shall make a declaration to the company specifying the nature of his interest, particulars of the person in whose name the shares stand registered in the books of the company and such other particulars as may be prescribed.