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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(2)(b) in The Maharashtra Non-Trading Corporations Act, 1959

(b)in the case of any subsequent annual general meeting of the corporation, to the period beginning with the day immediately after the period for which the account was last submitted and ending with a day which shall not precede the day of the meeting by more than nine months, or in cases where an extension of time has been granted for holding the meeting under section 26, by more than nine months and the extension so granted.