Report No. 86
6.2. The anomaly of favouring small shareholders.-
The first question to be considered concerns section 3(1), which, so far as is relevant to the point to be considered, provides that where a request is made to the Court to direct a sale under section 2, and "any other share-holder applies for leave to buy at a valuation the share or shares of the party or parties asking for a sale, the Court shall order a valuation and offer to sell the same to such share-holder."
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