50. Powers of company limited by share to alter it share capital.
(1)A company limited by shares, if so Power of authorised by its articles, may alter the conditions of its memorandum as follows (that is to say), it may.(a)increase its share capital by the issue of new share capital shares of such amount as it thinks expedient;(b)consolidate and divide all or any of its share capital into shares of larger amount than its existing shares;(c)convert all or any of its paid-up shares into stock and re-convert that stock into paid-up shares of any denomination;(d)sub-divide its shares, or any of them, into shares of smaller amount than is fixed by the memorandum, so however, that in the sub-division the proportion between the amount paid and the amount, if any, unpaid on each reduced share shall be the same as it was in the case of the share from which the reduced share is derived;(e)cancel shares which, at the date of the passing of the resolution in that behal have not been taken or agreed to be taken by any person, and diminish the amount of its share capital by the amount of the shares so cancelled.(2)The powers conferred by this section with respect to sub-division of shares must be exercised by special resolution.(3)where any alteration has been made under this section in the memorandum of a company, every copy of the memorandum issued after the date of the alteration, shall he in accordance with the alteration.(4)If a company makes default in complying with the requirements of sub-section (3), it shall be liable to a fine not exceeding ten rupees for each; copy in respect of which default is made; and every j officer of the company who knowingly and willfully authorises or permits the default shall be liable to the like penalty.(5)A cancellation of shares in pursuance of this section shall not be deemed to be a reduction of share capital within the meaning of this Act.
