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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Bombay Presidency - Subsection

Section 40(3) in Bombay Non-Trading Corporations Act, 1959

(3)The certificate or letter of allotment relating to the shares or securities in which investments have been made by a corporation shall, except in the cases referred to in sub-section (2), be in the custody of such corporation or with a Scheduled Bank, being the bankers of the corporation.