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[Cites 0, Cited by 2] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(1) in Indian Companies Act, 1913

(1)Notwithstanding anything in the articles, the directors of a company which has a share capital shall, on the requisition of the holders of not less than one-tenth of the issued share capital of the company upon which all calls or other sums then due have been paid, forthwith proceed to call an extraordinary general meeting of the company.