206. DIVIDEND NOT TO BE
PAID EXCEPT TO REGISTERED SHAREHOLDERS OR TO THEIR ORDER OR TO THEIR
BANKERS.
(1) No dividend shall be paid by a company in respect of any share
therein, except -
(a) to the registered holder of such share or to his order or to his
bankers; or
(b) in case a share warrant has been issued in respect of the share
in pursuance of section 114, to the bearer of such warrant or to his
bankers.
(2) Nothing contained in sub-section (1) shall be deemed to require
the bankers of a registered shareholder to make a separate application
to the company for the payment of the dividend.
