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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(1)(b) in Tamil Nadu Non-Trading Companies Rules, 1981

(b)given such ancillary or consequential directions as the Company Law Board thinks expedient including directions modifying or supplementing in relation to the calling, holding and conducting of the meeting, the operation of the provisions of the Act, rules and of the company's articles.