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[Cites 0, Cited by 3] [Section 87(2)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(2)(a) in The Companies Act, 1956

(a)Subject as aforesaid and save as provided in clause (b) of this sub-section, every member of a company limited by shares and holding any preference share capital therein shall, in respect of such capital, have a right to vote only on resolutions placed before the company which directly affect the rights attached to his preference shares.