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[Cites 0, Cited by 0] [Section 85(1)] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(1)(ii) in The Companies Act, 1956

(ii)that, as respects capital, in addition to the preferential right to the repayment, on a winding up, of the amounts specified in clause (b), it has a right to participate, whether fully or to a limited extent, with capital not entitled to that preferential right in any surplus which may remain after the entire capital has been repaid.