13. Restriction on commission, brokerage, discount, etc., on sale of shares.
Notwithstanding anything to the contrary contained in [sections 76 and 79 of the Companies Act, 1956 (1 of 1956)] [Substituted by Act 95 of 1956, Section 14 and Sch., for " Section 105 and 105-A of the Indian Companies Act, 1913 (7 of 1913)" (w.e.f. 14.1.1957).], no banking company shall pay out directly or indirectly by way of commission, brokerage, discount or remuneration in any form in respect of any shares issued by it, any amount exceeding in the aggregate two and one-half per cent of the [price at which the said shares are issued] [Substituted for the words "paid-up value of the said shares" by Act No. 4 OF 2013].[Explanation. - For the removal of doubts, it is hereby declared that the expression "price at which the said shares are issued" shall include amount or value of premium on such shares.] [Inserted by 'Act No. 4 OF 2013'.]
