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Prohibitory Order Against the Transfer of Shares Sold in Execution - (O.21, R.79.)

(Title)

To

...............................

and, ..................................Secretary of ...........................Corporation.

WHEREAS................................. has become the purchaser at a public sale in execution of the decree, in the above suit, of certain shares in the above Corporation, that is to say, of .....................standing in the name of you.....................; It is ordered that you be, and you ...................are hereby, prohibited from making any transfer of the said shares to any person except the said ........................the purchaser aforesaid, or from receiving any dividends thereon; and you, Secretary of the said..................... Corporation, from permitting any such transfer or making any such payment to any person except the said, the purchaser aforesaid.

GIVEN under my hand and the seal of the Court, this................... day of ...........19

Judge.



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