(2)Where any items of business to be transacted at the meeting are deemed to be special as aforesaid, there shall be annexed to the notice of the meeting a statement setting out all material facts concerning each such item of business, including in particular [the nature of the concern or interest], if any, therein, of every Director [* * *] [ Certain words omitted by Act 53 of 2000, Section 74 (w.e.f. 13.12.2000).] and the manager, if any:[Provided that where any item of special business as aforesaid to be transacted at a meeting of the company relates to, or affects, any other company, the extent of share-holding interest in that other company of every Director [* * *] [ Inserted by Act 65 of 1960, Section 46 (w.e.f. 28.12.1960).] [and the manager, if any, of the first-mentioned company shall also be set out in the statement if the extent of such shareholding interest is not less than twenty per cent of the paid-up share capital of that other company.] [ Inserted by Act 65 of 1960, Section 46 (w.e.f. 28.12.1960).]
