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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(4) in The Small Industries Development Bank Of India (General Regulations), 2000*

(4)The time, date and place of the extraordinary general meeting shall be decided by the Board:Provided that the extraordinary general meeting convened on the requisition by the shareholders shall be convened not later than three months of the receipt of the requisition.