Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 19 in The Joint-stock Companies Act, 1857 19. Any shares so forfeited shall be deemed, to be the property of the Company, and may be disposed of in such manner as the Company thinks fit.
