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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(2) in The Small Industries Development Bank Of India (General Regulations), 2000*

(2)If within half an hour after the time appointed for the holding of a meeting, a quorum be not present, in the case of a meeting called by the requisition of shareholders, the meeting shall stand dissolved.