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Preference Shares (Regulation of Dividends) Act, 1960 2. Definitions In this Act, unless the context otherwise requires,- (a) "Companies Act" means the Companies Act, 1956 (1 of 1956); (b) "company" means an Indian company as defined in clause (26) of section 2 of the Income Tax Act, 1961 (43 of 1961), and includes a company, referred to in sub-clause (ii), clause (17), of the said section which has made arrangements for the declaration and payment of dividends within India in accordance with the rules made under the said Act; (c) "preference share" means a share which carries, as respects dividends, a preferential right to be paid as fixed amount or an amount calculated at a fixed rate; (d) "previous year" has the same meaning as in the Income Tax Act, 1961 (43 of 1961); (e) "stipulated dividend" in relation to a preference share, means the fixed amount or the amount calculated at a fixed rate which the holder of such share has a preferential right to be paid as dividend; (f) all other words and expressions used but not defined in this Act and defined in the Companies Act shall have the meanings respectively assigned to them in that Act.    |
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