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[Cites 0, Cited by 0] [Section 565(1)] [Section 565] [Entire Act]

Union of India - Subsection

Section 565(1)(v) in The Companies Act, 1956

(v)a company shall not register in pursuance of this section without the assent of a majority of such of its members as are present in person, or where proxies are allowed, by proxy, at a general meeting summoned for the purpose;