Companies (Amendment) Act, 2000
38.
Substitution of new section for section 86.-
For
section 86 of the principal Act, the following section shall be substituted,
namely:-
"86.
New issues of share capital to be only of two kinds.-The share capital of a
company limited by shares shall be of two kinds only, namely:-
(a)
equity share capital-
(i)
with voting rights; or
(ii)
with differential rights as to dividend, voting or otherwise in accordance with
such rules and subject to such conditions as may be prescribed;
(b)
preference share capital.".