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[Cites 0, Cited by 0] [Section 158] [Entire Act]

Union of India - Subsection

Section 158(6) in The Companies Act, 1956

(6)Subject to the provisions of this section with respect to duplicate registers, the shares or debentures registered in any foreign register shall be distinguished from the shares or debentures registered in the principal register and in every other foreign register, and no transaction with respect to any shares or debentures registered in a foreign register shall, during the continuance of that registration, be registered in any other register.