(5A)Notwithstanding anything contained in this Act, no company limited by shares shall, after the commencement of the Companies (Amendment) Act, 1996, issue any preference share which is irredeemable or is redeemable after the expiry of a period of twenty years from the date of its issue.] [ Substituted by Act 5 of 1997, Section 5, for sub-Section (5-A) (w.e.f. 1.3.1997).]
