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[Cites 0, Cited by 0] [Section 188] [Entire Act]

Union of India - Subsection

Section 188(7) in The Companies Act, 1956

(7)Notwithstanding anything in the company's articles, the business which may be dealt with at an annual general meeting shall include any resolution of which notice is given in accordance with this section, and for the purposes of this sub-section, notice shall be deemed to have been so given, notwithstanding the accidental omission, in giving it, of one or more members.