(4)This section applies to the following charges:-(a)a charge for the purpose of securing any issue of debentures;(b)a charge on uncalled share capital of the company;(c)a charge on any immovable property, wherever situate, or any interest therein;(d)a charge on any book debts of the company;(e)a charge, not being a pledge, on any movable property of the company;(f)a floating charge on the undertaking or any property of the company including stock-in-trade;(g)a charge on calls made but not paid;(h)a charge on a ship or any share in a ship;(i)a charge on goodwill, on a patent or a license under a patent, on a trade mark, or on a copyright or a license under a copyright.
