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[Cites 0, Cited by 16] [Section 206] [Entire Act]

Union of India - Subsection

Section 206(1) in The Companies Act, 1956

(1)No dividend shall be paid by a company in respect of any share therein, except,-
(a)to the registered holder of such share or to his order or to his bankers; or
(b)in case a share warrant has been issued in respect of the share in pursuance of section 114, to the bearer of such warrant or to his bankers.