Section 9A(3)(a) in The Companies (Prospectus and Allotment of Securities) Rules, 2014

[Cites 0, Cited by 0] [Section 9A(3)] [Section 9A] [Entire Act]

(a)who intends to transfer such securities on or after 2nd October, 2018, shall get such securities dematerialised before the transfer; or

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