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Union of India - Section

Section 45 in Indian Companies Act, 1913

45. Registration of name of share warrant.

The bearer of a share-warrant shall, subject to the articles of the company, be entitled, on surrendering it for cancellation, to have his name entered as a member in the register of member; and the company shall be responsible for any loss incurred by any person by reason of the company entering in its register the name of a bearer of a share-warrant in respect of the share or stock therein specified without the warrant being surrendered and cancelled.