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[Cites 0, Cited by 3] [Section 170(2)] [Section 170] [Entire Act]

Union of India - Subsection

Section 170(2)(b) in The Companies Act, 1956

(b)Unless the articles of the company or a contract binding on the persons concerned otherwise provide, sections 171 to 175 and sections 177 to 186 with such adaptations and modifications, if any, as may be prescribed, shall apply with respect to meetings of any class of members, or of debenture holders or any class of debenture holders, of a company, in like manner as they apply with respect to general meetings of the company.