(6)The share premium account referred to in sub-section (5) may be applied by the Corporation-(a)towards the issue of unissued shares of the Corporation to 'members as fully paid-up bonus shares;(b)in writing off the expenses of, or the commission paid or discount allowed on, any issue of shares or debentures of the Corporation;(c)in providing for the premium payable on the redemption of any redeemable preference shares or of any debentures or of any securities of the Corporation; or(d)for the purchase of its own shares or other securities.
