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[Cites 0, Cited by 2] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1) in The Companies Act, 2013

(1)Subject to the provisions of section 43 and sub-section (2) of section 50,—
(a)every member of a company limited by shares and holding equity share capital therein, shall have a right to vote on every resolution placed before the company; and
(b)his voting right on a poll shall be in proportion to his share in the paid-up equity share capital of the company.