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[Cites 0, Cited by 5] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(1) in The Companies Act, 1956

(1)Nothing in sections 85, 86, 88 and 89 shall, in the case of any shares issued by a public company before the commencement of this Act, affect any voting rights attached to the shares save as otherwise provided in section 89, or any rights attached to the shares as to dividend, capital or otherwise.