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[Cites 0, Cited by 0] [Section 192(4)] [Section 192] [Entire Act]

Union of India - Subsection

Section 192(4)(b) in The Companies Act, 1956

(b)resolutions which have been agreed to by all the members of a company, but which, if not so agreed to, would not have been effective for their purpose unless they had been passed as special resolutions;