Companies Act, 1956
Sec 82 - Nature of shares
The shares or debentures or other interest of any member in a company shall be movable property, transferable in the manner provided by the articles of the company.
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Companies Act, 1956 Sec 82 - Nature of shares The shares or debentures or other interest of any member in a company shall be movable property, transferable in the manner provided by the articles of the company. |
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