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

Union of India - Subsection

Section 108D(1)(a) in The Companies Act, 1956

(a)where the transfer of such share or block of shares has already been registered, not to permit the transferee or any nominee or proxy of the transferee, to exercise any voting or other rights attaching to such share or block of shares; and