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[Cites 0, Cited by 0] [Section 108A(2)] [Section 108A] [Entire Act]

Union of India - Subsection

Section 108A(2)(c) in The Companies Act, 1956

(c)financial institution, shall transfer or agree to transfer any share to such acquirer unless such acquirer has obtained the previous approval of the Central Government for the acquisition, or agreement for the acquisition, of such share.