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[Cites 0, Cited by 12] [Section 193] [Entire Act]

Union of India - Subsection

Section 193(1) in The Companies Act, 1956

(1)Every company shall cause minutes of all proceedings of every general meeting and of all proceedings of every meeting of its Board of Directors or of every committee of the Board, to be kept by making within [thirty][days of the conclusion of every such meeting concerned, entries thereof in books kept for that purpose with their pages consecutively numbered.