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The Press and Registration of Periodicals Act, 2023 9. Transfer of ownership of a periodical.- (1) The transfer of ownership of every periodical registered under section 7 shall be made in accordance with the provisions of this section. (2) The owner of a periodical referred to in sub-section (1) shall apply for transfer of its ownership to the Press Registrar General by furnishing such documents, setting forth such particulars and on payment of such fee, as may be prescribed. (3) On receipt of an application from the owner of a periodical for transfer of ownership of such periodical, if the Press Registrar General is satisfied with its correctness and completeness, and after taking into account the comments, if any, received from the specified authority, he shall permit the transfer of ownership of that periodical: Provided that the Press Registrar General may, after giving an opportunity of being heard and for reasons to be recorded in writing, refuse to permit such transfer of ownership of a periodical. (4) The owner of the periodical shall, on receipt of the permission from the Press Registrar General under sub-section (3), forward a copy of the same to the publisher, and the publisher shall apply and obtain a revised certificate of registration in accordance with the provisions of section 7. (5) The owner of a periodical shall intimate any change in the shareholding pattern of his company within fifteen days of such change being informed by him to the Registrar of Companies.    |
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