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[Cites 0, Cited by 1] [Section 309] [Entire Act]

Union of India - Subsection

Section 309(7) in The Companies Act, 1956

(7)The special resolution referred to in sub-section (4) shall not remain in force for a period of more than five years; but may be renewed, from time to time, by special resolution for further periods of not more than five years at a time:Provided that no renewal shall be effected earlier than one year from the date on which it is to come into force.