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Union of India - Section

Section 56 in Companies (Winding Up) Rules, 2020

56. Quorum.

- A meeting may not act for any purpose except for adjournment thereof unless there are present or represented thereat in the case of a creditors' meeting at least three creditors entitled to vote or in the case of a meeting of contributors at least three contributors or all the creditors entitled to vote or all the contributors if the number of creditors entitled to vote or the number of contributors as the case may be does not exceed three.