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[Cites 0, Cited by 0] [Section 3(11)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(11)(a) in The Companies (Meetings of Board and its Powers) Rules, 2014

(a)At the end of discussion on each agenda item, the Chairperson of the meeting shall announce the summary of the decision taken on such item along with names of the directors, if any, who dissented from the decision taken by majority [and the draft minutes so recorded shall be preserved by the company till the confirmation of the draft minutes in accordance with sub-rule (12).] [Inserted by Notification No. G.S.R. 880(E), dated 13.7.2017 (w.e.f. 31.3.2014).]