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

Union of India - Subsection

Section 109B(3) in The Companies Act, 1956

(3)All the limitations, restrictions and provisions of this Act relating to the right to transfer and the registration of transfers of shares or debentures shall be applicable to any such notice or transfer as aforesaid as if the death of the member had not occurred and the notice or transfer were a transfer signed by that shareholder or debenture holder, as the case may be.