Section 28 in The Maharashtra Non-Trading Corporations Act, 1959
28. Registration of certain resolutions.
(1)A copy of every resolution to which this section applies shall, within fifteen days after the passing thereof, be printed or type-written and duly certified under the signature of an officer of the corporation and filed with the Registrar who shall record the same.(2)A copy of every such resolution for the time being in force shall be embodied in, or annexed to, every copy of the articles issued after the passing of the resolution.(3)This section shall apply to–(a)special resolutions;(b)resolutions which have been agreed to by all the members of a corporation, but which, if not so agreed to, would not have been effective for their purpose unless they had been passed as special resolutions;(c)resolutions requiring a corporation to be wound up voluntarily passed in pursuance of section 43.
