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[Cites 0, Cited by 36] [Section 190] [Entire Act]

Union of India - Subsection

Section 190(1) in The Companies Act, 1956

(1)Where, by any provision contained in this Act or in the articles, special notice is required of any resolution, notice of the intention to move the resolution shall be given to the company not less than [fourteen days] before the meeting at which it is to be moved, exclusive of the day on which the notice is served or deemed to be served and the day of the meeting.