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Union of India - Section

Section 56 in The Companies (Amendment) Act, 2017

56. Amendment of section 173.

In section 173 of the principal Act, in sub-section (2), after the first proviso, the following proviso shall be inserted, namely:—"Provided further that where there is quorum in a meeting through physical presence of directors, any other director may participate through video conferencing or other audio visual means in such meeting on any matter specified under the first proviso.".