Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] British India - Subsection Section 8(2) in British India Corporation Limited (Acquisition of Shares) Act, 1981 (2)Every shareholder of a preference share shall have a preferential claim with regard to the amount paid by the central government to the commissioner.
