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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(ii) in The Companies (Amendment) Act, 2017

(ii)in sub-section (4),—
(a)the words "In the case of a public company," shall be omitted;
(b)after the words "meeting of the Board", the words "which shall be subsequently approved by members in the immediate next general meeting" shall be inserted.