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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(4)(a) in Tamil Nadu Non-Trading Companies Rules, 1981

(a)the full name and address of the applicant as well as the same and address of the beneficial holder of the shares, forming the subject-matter of the transfer, if he is other than the applicant;