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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

Union of India - Subsection

Section 23A(8) in THE FINANCE ACT, 2021

(8)No general meeting shall be proceeded with and no business shall be transacted at any general meeting unless members constitute such quorum as may be prescribed: Provided that where a meeting could not be held for want of quorum, it may be adjourned and held in such manner as may be prescribed.