66. Increase and reeducation of share capital in case of a company limited by guarantee having a share capital.
A company limited by guarantee and registered after the commencement of this Act may, if it has a share capital and is so Authorised by its articles, increase or reduce its share capital in the same manner and subject to the same conditions in and subject to which a company limited by shares may increase or reduce its share capital under the provisions of this Act.Registration of Unlimited Company as Limited.
