Section 7(4) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976
(4)Where any shares in a company stand forfeited to the Central Government under this Act, then the company shall, notwithstanding anything contained in the Companies Act, 1956 (1 of 1956), or the articles of association of the company, forthwith register the Central Government as the transferee of such shares.
