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[Cites 0, Cited by 0] [Section 173] [Entire Act]

Union of India - Subsection

Section 173(5) in The Companies Act, 2013

(5)A One Person Company, small company and dormant company shall be deemed to have complied with the provisions of this section if at least one meeting of the Board of Directors has been conducted in each half of a calendar year and the gap between the two meetings is not less than ninety days:Provided that nothing contained in this sub-section and in section 174 shall apply to One Person Company in which there is only one director on its Board of Directors.