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

British India - Subsection

Section 3(2) in British India Corporation Limited (Acquisition of Shares) Act, 1981

(2)The central 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).