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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(6) in Tamil Nadu Non-Trading Companies Rules, 1981

(6)An instrument appointing a proxy, if in any of the forms in Form No. 12 of Appendix-A shall not be questioned on the ground that it fails to comply with any special requirements specified for such instrument by the articles.