(2)No person holding shares in a banking company shall, in respect of any shares held by him, exercise voting rights [on poll] [Inserted by Act 33 of 1959, Section 8 (w.e.f. 1.10.1959).] [in excess of [ten per cent.] [Substituted by Act 55 of 1963, Section 9, for " in excess of five per cent." (w.e.f. 1.2.1964).][Substituted by Act 33 of 1959, Section 7, for sub-Section (2) (w.e.f. 1.10.1959).] of the total voting rights of all the shareholders of the banking company.[Provided that the Reserve Bank may increase, in a phased manner, such ceiling on voting rights from ten percent to twenty-six per cent.] [Proviso inserted by Act No. 4 OF 2013]
