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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Small Industries Development Bank Of India Act, 1989

(2)The redeemable preference shares referred to in sub-section (1) shall-
(a)carry such fixed rate of dividend as the Central Government may specify at the time of such conversion, and
(b)neither be transferable nor carry any voting rights.