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[Cites 0, Cited by 0] [Section 109A] [Entire Act]

Union of India - Subsection

Section 109A(4) in The Companies Act, 1956

(4)Where the nominee is a minor, it shall be lawful for the holder of the shares, or holder of debentures, to make the nomination to appoint in the prescribed manner any person to become entitled to shares in, or debentures of, the company, in the event of his death, during the minority.