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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4)(B) in The Companies (Management and Administration) Rules, 2014

(B)that the facility for voting, either through electronic voting system or ballot or polling paper shall also be made available at the meeting and members attending the meeting who have not already cast their vote by remote e-voting shall be able to exercise their right at the meeting;