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[Cites 0, Cited by 0] [Section 230(7)] [Section 230] [Entire Act]

Union of India - Subsection

Section 230(7)(a) in The Companies Act, 2013

(a)where the compromise or arrangement provides for conversion of preference shares into equity shares, such preference shareholders shall be given an option to either obtain arrears of dividend in cash or accept equity shares equal to the value of the dividend payable;