Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 154] [Entire Act] Union of India - Section Section 82 in The Companies Act, 1956 82. Nature of [shares or debentures] [ Substituted by Act 53 of 165, Section 5, for the proviso (w.e.f. 1.1.1964).] .-The shares or debentures or other interest of any member in a company shall be movable property, transferable in the manner provided by the articles of the company.
