49. Powers company to arrange for different amount being paid on shares.
A company, if so authorised by its articles, may do any one or more of the following things, namely:—(1)make arrangements on the issue of shares for a difference between the shareholders in the amounts and times of payment of calls on their shares;(2)accept from any member who assents thereto the whole or a part of the amount remaining unpaid on any shares held by him although no part of that amount has been called up;(3)pay dividend in proportion to the amount paid up on each share where a larger amount is paid up on some share that on others.
