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[Cites 0, Cited by 3] [Section 107] [Entire Act]

Union of India - Subsection

Section 107(2) in The Companies Act, 1956

(2)An application under this section shall be made within twenty-one days after the date on which the consent was given or the resolution was passed, as the case may be, and may be made on behalf of the shareholders entitled to make the application by such one or more of their number as they may appoint in writing for the purpose.