Section 39 in Tamil Nadu Non-Trading Companies Rules, 1981
39. Meetings of the debenture-holders of a company, length of notice for calling meeting.
(1)A meeting of the debenture-holders of a company may be called by giving not less than twenty-one days notice in writing.(2)A meeting may be called after giving shorter notice than that specified in sub-rule (1) if consent is accorded thereto by debenture-holders holding not less than 95 percent, in value of the debentures issued by the company.
