Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act] Union of India - Subsection Section 4(2)(h) in Companies (Share Capital and Debentures) Rules, 2014 (h)the percentage of voting right which the equity share capital with differential voting right shall carry to the total voting right of the aggregate equity share capital;