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[Cites 0, Cited by 3] [Section 509] [Entire Act]

Union of India - Subsection

Section 509(2) in The Companies Act, 1956

(2)Each such meeting shall be called by advertisement-
(a)specifying the time, place and object thereof; and
(b)published not less than one month before the meeting in the Official Gazette and also in some newspaper circulating in the district where the registered office of the company is situate.