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Union of India - Section

Section 44 in The Joint-stock Companies Act, 1857

44. No person shall be appointed a proxy who is not a shareholder, and the instrument appointing him shall be deposited at the registered Office of the Company not less than fortyeight hours before the time of holding the meeting at which he proposes to vote; but no instrument appointing a proxy shall be valid after the expiration of one month from the date of its execution.

Directors