Companies (Amendment) Act, 2000

108. Amendment of section 226.

In section 226 of the principal Act, in sub-section (3), for clauses (e) and (f), the following clause shall be substituted, namely:-

'(e) a person holding any security of that company after a period of one year from the date of commencement of the Companies (Amendment) Act, 2000.

Explanation.-For the purposes of this section, "security" means an instrument which carries voting rights.'.