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[Cites 0, Cited by 0] [Section 219(1)] [Section 219] [Entire Act]

Union of India - Subsection

Section 219(1)(a) in The Companies Act, 1956

(a)in the case of a company not having a share capital, this sub-section shall not require the sending of a copy of the documents aforesaid to a member, or holder of debentures, of the company who is not entitled to have notices of general meetings of the company sent to him;