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[Cites 0, Cited by 0] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(9) in The Companies Act, 2013

(9)No document purporting to be a report of the proceedings of any general meeting of a company shall be circulated or advertised at the expense of the company, unless it includes the matters required by this section to be contained in the minutes of the proceedings of such meeting.