Section 66 in Tamil Nadu Non-Trading Companies Rules, 1981
66. Restrictions on the exercise of voting right to be void.
- A public company or a private company which is a subsidiary of a public company shall not prohibit any debenture-holder of that class from exercising his voting right on the ground that he has not held his interest in the company for any specified period proceeding the date on which the vote is taken or on any other ground.
