(4)The provisions of this Act with respect to—(a)the registration of an unlimited company as a limited company;(b)the powers of an unlimited company on registration as a limited company, to increase the nominal amount of its share capital and to provide that a portion of its share capital shall not be capable of being called-up except in the event of winding up;(c)the power of a limited company to determine that a portion of its share capital shall not be capable of being called-up except in the event of winding up,shall apply, notwithstanding anything in any Act of Parliament or any other law for the time being in force, or other instrument constituting or regulating the company.
