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[Cites 0, Cited by 0] [Section 395(6)] [Section 395] [Entire Act]

Union of India - Subsection

Section 395(6)(c) in The Companies Act, 1956

(c)with the omission in sub-section (3) of the words "together with an instrument of transfer executed on behalf of the shareholder by any person appointed by the transferee company and on its own behalf by the transferee company" and of the proviso to that sub-section; and