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[Cites 0, Cited by 5] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(2) in The Companies Act, 2013

(2)Without prejudice to sub-section (1), the securities or other interest of any member in a public company shall be freely transferable:Provided that any contract or arrangement between two or more persons in respect of transfer of securities shall be enforceable as a contract.