Companies (Issue of Share Capital with Deferential Voting Rights) Rules, 2001

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Conditions

See section 86(a)(ii) of the Companies Act, 1956

[Notification issued by the Ministry of Law, Justice and Company Affairs (Department of company Affairs) vide F. No. 1/13/2000.-CL. V; Published in the Gazette of India Extraordinary Part II, Section 3, Sub-section (i) dated 9th. March, 2001. See GSR 167(E)]

In exercise of the powers conferred by sub-clause (ii) of clause (a) of section 86 read with clauses (a) and (b) of sub-section (1) of section 642 of the Companies Act 1956, the Central Government hereby makes the following rules, namely:-