Section 10(a) in The Iron And Steel Companies Amalgamation Act, 1952
(a)to the holders of preference shares immediately before the appointed day, a dividend at the rate of five per cent.per annum on the amount paid up without deduction of Indian income--tax payable by the dissolved company for the period commencing on the 1st day of June, 1952, and ending with the 31st day of December, 1952;
