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[Cites 0, Cited by 0] [Section 299(3)] [Section 299] [Entire Act]

Union of India - Subsection

Section 299(3)(c) in The Companies Act, 1956

(c)No such general notice, and no renewal thereof, shall be of effect unless either it is given at a meeting of the Board, or the Director concerned takes reasonable steps to secure that it is brought upon and read at the first meeting of the Board after it is given.