(8)Without prejudice to the generality of the power under sub-section (7), the Corporation may reduce its paid-up equity share capital by-(a)extinguishing or reducing the liability on any of its equity shares in respect of share capital not paid-up; or(b)cancelling, with or without extinguishing or reducing liability on any of its paid-up equity shares, any paid-up equity share capital which is either lost or is unrepresented by available assets; or(c)paying off, with or without extinguishing or reducing liability on any of its paid-up equity shares, any paid-up equity share capital which is in excess of the wants of the Corporation.
