Companies (Issue of Share Certificates) Rules, 1960

[GSR No. 333 dated 15th. March, 1960]

Contents
Sections	Particulars
1	Short title
2	Effect of rules
3	Definitions
4	Issue of share certificate
5	Form of certificate
6	Sealing and signing of certificate
7	Records of certificates issued
8	Printing of forms
9	Custody of books and documents
	Appendix

In exercise of the powers conferred by clause (b) of sub-section (1) of section 642 of the Companies Act, 1956 (1 of 1956), and in supersession of the Companies (Issue of Share Certificates) Rules, 1959, published with the notification of the Government of India in the Ministry of Commerce and Industry (Department of Company Law Administration) No. GSR 798, dated the 30th June, 1959, the Central Government hereby makes the following rules, namely:-