Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 180] [Entire Act]

Union of India - Subsection

Section 180(2) in The Companies Act, 1956

(2)A poll demanded on any other question (not being a question relating to the election of a Chairman which is provided for in section 175) shall be taken at such time not being later than forty-eight hours from the time when the demand was made, as the Chairman may direct.