Companies Act, 1956
Sec 92 - Power
of company to accept unpaid share capital, although not called up
(1) A company may, if so authorized by its
articles accept from any member the whole or a part of the amount remaining
unpaid on any shares held by him, although no part of that amount has been
called up.
(2) The member shall not however be entitled,
where the company is one limited by shares, to any voting rights in respect of
the moneys so paid by him until the same would, but for such payment, become
presently payable .