Report No. 86
6.7. Recommendation regarding section 3(1).-
Our recommendation, then, is to revise section 3(1) as under:-
"(1) If, in any case in which the Court directs a sale under section 2, any shareholder applies for leave to buy at a valuation the share or shares of any other party or parties, the court may order a valuation of the share or shares in such manner as it may think fit, and offer to sell the same to such shareholder at the price so ascertained, and may give all necessary and proper directions in this behalf, and where such applications are made in respect of the shares of different or opposing parties, the Court may make an order under this sub-section in respect of such of those shares as it may deem just."
II. Sale of the Property
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