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The Joint-stock Companies Act, 1857 Register of Shareholders XIV. Register of shareholders.- Every Company registered under this Act, hereinafter referred to as "the Company," shall cause to be kept in one or more books a Register of shareholders, and there shall be entered therein the following particulars:- (1) The names, addresses, and occupations, if any, of the shareholders in the Company, and the shares held by each of them, distinguishing each share by its number; (2) The amount paid on the shares of each shareholder; (3) The date at which the name of any person was entered in the Register as a shareholder; (4) The date at which any person ceased to be a shareholder in respect of any share.    |
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