Section 28(ii)(a) in The Companies (Amendment) Act, 2017

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Union of India - Subsection

Section 28(ii)(a) in The Companies (Amendment) Act, 2017

(a)holding, if the company has a share capital, majority in number of members entitled to vote and who represent not less than ninety-five per cent. of such part of the paid-up share capital of the company as gives a right to vote at the meeting; or

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Union of India - Subsection

Section 28(ii)(a) in The Companies (Amendment) Act, 2017