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[Cites 0, Cited by 0] [Section 109A] [Entire Act]

Union of India - Subsection

Section 109A(2) in The Companies Act, 1956

(2)Where the shares in, or debentures of, a company are held by more than one person jointly, the joint-holders may together nominate, in the prescribed manner, a person to whom all the rights in the shares or debentures of the company shall vest in the event of death of all the joint holders.