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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(2) in The Industrial Development Bank Of India General Regulations, 1994

(2)Shareholder of the Development Bank entitled to attend and vote at a general meeting shall be entitled to appoint another person (whether a shareholder or not) as his proxy to attend and vote instead of himself; but a proxy so appointed shall not have any right to speak at the meeting.