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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(c) in Companies (Share Capital and Debentures) Rules, 2014

(c)[ the voting power in respect of shares with differential rights of the company shall not exceed seventy four per cent. of total voting power including voting power in respect of equity shares with differential rights issued at any point of time;] [Substituted by Notification No. G.S.R. 574(E), dated 16.8.2019 (w.e.f. 31.3.2014).]