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[Cites 0, Cited by 1] [Section 169(4)] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(4)(a) in The Companies Act, 1956

(a)in the case of a company having a share capital, such number of them as hold at the date of the deposit of the requisition, not less than one-tenth of such of the paid-up capital of the company as at that date carries the right of voting in regard to that matter;