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[Cites 0, Cited by 4] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(1) in The Companies Act, 2013

(1)A certificate, issued under the common seal, if any, of the company or signed by two directors or by a director and the Company Secretary, wherever the company has appointed a Company Secretary, specifying the shares held by any person, shall be prima facie evidence of the title of the person to such shares.