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Union of India - Section

Section 226 in Companies (Court) Rules, 1959

226. Holder of proxy not to vote on matter in which he is financially intereste.

- No person acting either under a general or special proxy, shall vote in favour of any resolution which would directly or indirectly place himself, his partner or employer in a position to receive any remuneration out of the assets of the company otherwise than as a creditor ratably with the other creditors of the company.