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Companies Act, 1956 Sec 90 - Savings (1) Nothing in sections 85, 86, 88 and 89 shall, in the case of any shares issued by a public company before the commencement of this Act, affect any voting rights attached to the shares save as otherwise provided in section 89, or any rights attached to the shares as to dividend, capital or otherwise. (2) Nothing in sections 85 to 89 shall apply to a private company, unless it is a subsidiary of a public company. (3) For the removal of doubts, it is hereby declared that on and from the commencement of the Companies (Amendment) Act, 1974 (41 of 1974), the provisions of section 87 shall apply in relation to the voting rights attached to preference shares issued by a public company before the 1st day of April, 1956, as they apply to the preference shares issued by a public company after that date. Explanation.- For the purposes of this section, references to a public company shall be construed as including references to a private company which is a subsidiary of a public company.    |
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