Section 19(2)(a) in Securities Contracts (Regulation) Rules, 1957

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Union of India - Subsection

Section 19(2)(a) in Securities Contracts (Regulation) Rules, 1957

(a)Its articles of association provide for the following among others-

(i)that the company shall use a common form of transfer,

(ii)that the fully paid shares will be free from all lien, while in the case of partly paid shares, the company's lien, if any, will be restricted to moneys called or payable at a fixed time in respect of such shares,

(iii)that any amount paid-up in advance of calls on any share may carry interest but shall not entitle the holder of the share to participate in respect thereof, in a dividend subsequently declared,

(iv)there will be no forfeiture of unclaimed dividends before the claim becomes barred by law,

(v)that option or right to call of shares shall not be given to any person except with the sanction of the company in general meeting :

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Union of India - Subsection

Section 19(2)(a) in Securities Contracts (Regulation) Rules, 1957