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[Cites 0, Cited by 0] [Section 460(3)] [Section 460] [Entire Act]

Union of India - Subsection

Section 460(3)(b) in The Companies Act, 1956

(b)shall summon such meetings at such times, as the creditors or contributories, as the case may be, may, by resolution, direct, or whenever requested in writing to do so by not less than one-tenth in value of the creditors or contributories, as the case may be.