Section 37(2)(d) in The Industrial Development Bank Of India Act, 1964

[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2)(d) in The Industrial Development Bank Of India Act, 1964

(d)the conditions which the Development Bank may impose in granting loans or advances or entering into any other arrangements;

(da)[ entering into business with industrial concerns specified in sub-section (1) of section 9-A and the conditions and limitations in regard thereto;] [ Inserted by Act 75 of 1972, Section 8]

(db)[ the manner in which and the conditions subject to which shares may be held and transferred; (dc) matters relating to the rights of shareholders; [ Inserted by Act 5 of 1995, Section 20 (w.r.e.f. 12.10.1994).]

(dd)the maintenance of share registers and the particulars to be entered therein;

(de)the safeguards to be observed in the maintenance of register of shareholders on computer floppies or diskettes;

(df)the inspection and closure of the registers and all other matters connected therewith;

(dg)the holding and conduct of elections of directors under this Act and the determination of disputes, regarding the qualification of directors;

(dh)the manner in which general meetings shall be convened, the procedure to be followed thereat, the manner in which voting rights may be exercised, resolutions passed and business transacted in such meetings and other matters relating to meetings;

(di)the manner in which notices may be served on shareholders or other persons;

(dj)the manner in which nomination may be made in terms of section 32-A;]

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Union of India - Subsection

Section 37(2)(d) in The Industrial Development Bank Of India Act, 1964