Section 108(1A)(b) in The Companies Act, 1956

[Cites 0, Cited by 1] [Section 108(1A)] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(1A)(b) in The Companies Act, 1956

(b)every instrument of transfer in the prescribed form with the date of such presentation stamped or otherwise endorsed thereon shall, after it is executed by or on behalf of the transferor and the transferee and completed in all other respects, be delivered to the company,-

(i)in the case of shares dealt in or quoted on a recognised stock exchange, at any time before the date on which the register of members is closed, in accordance with law, for the first time after the date of the presentation of the prescribed form to the prescribed authority under clause (a) or within [twelve months] from the date of such presentation, whichever is later;

(ii)in any other case, within two months from the date of such presentation.

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Union of India - Subsection

Section 108(1A)(b) in The Companies Act, 1956