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[Cites 0, Cited by 0] [Section 188(2)] [Section 188] [Entire Act]

Union of India - Subsection

Section 188(2)(b) in The Companies Act, 1956

(b)not less than one hundred members having the right aforesaid and holding shares in the company on which there has been paid-up an aggregate sum of not less than one lakh of rupees in all.