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[Cites 0, Cited by 0] [Section 233(1)] [Section 233] [Entire Act]

Union of India - Subsection

Section 233(1)(b) in The Companies Act, 2013

(b)the objections and suggestions received are considered by the companies in their respective general meetings and the scheme is approved by the respective members or class of members at a general meeting holding at least ninety per cent. of the total number of shares;