Section 9(6) in Companies (Share Capital and Debentures) Rules, 2014
(6)A company may redeem its preference shares only on the terms on which they were issued or as varied after due approval of preference shareholders under section 48 of the Act and the preference shares may be redeemed:-(a)at a fixed time or on the happening of a particular event;(b)any time at the company's option; or(c)any time at the shareholder's option.
