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[Cites 0, Cited by 28] [Section 87(2)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(2)(c) in The Companies Act, 1956

(c)where the holder of any preference share has a right to vote on any resolution in accordance with the provisions of this sub-section, his voting right on a poll, as the holder of such share, shall, subject to the provisions of section 89 and sub-section (2) of section 92, be in the same proportion as the capital paid up in respect of the preference share bears to the total paid-up equity capital of the company.