(2)A general meeting held in pursuance of sub-section (1) shall, subject to any directions of the Central Government, be deemed to be an annual general meeting of the company:Provided that in the case of revival and rehabilitation of sick industrial companies under Chapter VI-A, the provisions of this section shall have effect as if for the words "Central Government", the word "Tribunal" had been substituted.] [ Inserted by Act 65 of 1960, Section 43 (w.e.f. 28.12.1960).]
