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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(4) in The Industrial Development Bank Of India General Regulations, 1994

(4)The time, date and place of the extraordinary general meeting shall be decided by the Board: Provided that the extraordinary general meeting convened on the requisition by the Central Government or other shareholders shall be convened not later than three months of the receipt of the requisition.