In this Act, unless the context otherwise requires,-- (a) "Companies Act," means the Companies Act, 1956 (1 of 1956); (b) "company" means an Indian company as defined in 2 [clause (26) of section 2 of the Incometax Act, 1961 (43 of 1961) and includes a company referred to in sub-clause (ii) of clause (17)] of the said section which has made arrangements for the declaration and payment of dividends within Indian in accordance with the rules made under the said Act; (c) "preference share" means a share which 3 *** carries, as respects dividends, a preferential right to be paid a fixed amount or an amount calculated at a fixed rate; (d) "previous year" has the same meaning as in the 4 [Income-tax Act, 1961 (43 of 1961)]; (e) "stipulated dividend", in relation to a preference share, means the fixed amount or the amount calculated at fixed rate which the holder of such share has a preferential right to be paid as dividend; (f) all other word and expressions used but not defined in this Act and defined in the Companies Act shall have the meanings respectively assigned to them in that Act.Open in Lexace · Ask the AI about this section
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