(2)The [securities ] [Substituted by Act 21 of 1999, Section 5, for " share" (w.r.e.f. 31.10.1998). ] premium account may, notwithstanding anything in sub-section (1), be applied by the company-(a)in paying up unissued [securities ] [Substituted by Act 21 of 1999, Section 5, for " share" (w.r.e.f. 31.10.1998). ] of the company to be issued to members of the company as fully paid bonus [securities ] [Substituted by Act 21 of 1999, Section 5, for " share" (w.r.e.f. 31.10.1998). ];(b)in writing off the preliminary expenses of the company;(c)in writing off the expenses of, or the commission paid or discount allowed on, any issue of [securities ] [Substituted by Act 21 of 1999, Section 5, for " share" (w.r.e.f. 31.10.1998). ] or debentures of the company; or(d)in providing for the premium payable on the redemption of any redeemable preference [securities ] [Substituted by Act 21 of 1999, Section 5, for " share" (w.r.e.f. 31.10.1998). ] or of any debentures of the company.
