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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(1) in Tamil Nadu Non-Trading Companies Rules, 1981

(1)Unless the articles of the company provide otherwise, five debenture-holders of that class personally present shall be the quorum for the meeting of that class of debenture-holders and the provisions of sub-rules (2), (3) and (4) shall apply with respect thereto.