Section 2 in The Preference Shares (Regulation Of Dividends) Act, 1960
2. Definitions .-In this Act, unless the context otherwise requires,-
(a)"Companies Act" means the Companies Act, 1956;(b)"Company" means an Indian Company as defined in [clause (26) of section 2 of the Income-tax Act, 1961 and includes a company referred to in sub-section (ii) of clause (17)] of the said section which has made arrangements for the declaration and payment of dividends within India in accordance with the rules made under the said Act;(c)"preference share" means a share which [* * *] [ The Words " having been issued and subscribed for before the 1st day of April, 1960" omitted by Act 10 of 1965, Section 72 (w.r.e.f. 1.4.1965).], carries, as respects dividends, a preferential right to be paid a fixed amount or an amount calculated at a fixed rate;(d)"previous year" has the same meaning as in the [Income-tax Act, 1961] [ Substituted by Act 10 of 1965, Section 72 for " Indian Income-tax Act, 1922" (w.r.e.f. 1.4.1965).];(e)"stipulated dividend", in relation to a preference share, means the fixed amount or the amount calculated at a fixed rate which the holder of such share has a preferential right to be paid as dividend;(f)all other words and expressions used but not defined in this Act and defined in the Companies Act shall have the meanings respectively assigned to them in that Act.
