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[Cites 0, Cited by 165] [Entire Act]

Union of India - Section

Section 86 in The Companies Act, 1956

86. [ New issues of share capital to be only of two kinds -

The share capital of a company limited by shares shall be of two kinds only, namely:-
(a)equity share capital-
(i)with voting rights; or
(ii)with differential rights as to dividend, voting or otherwise in accordance with such rules and subject to such conditions as may be prescribed;
(b)preference share capital.]