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[Cites 0, Cited by 5] [Section 100(2)] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(2)(a) in The Companies Act, 2013

(a)in the case of a company having a share capital, such number of members who hold, on the date of the receipt of the requisition, not less than one-tenth of such of the paid-up share capital of the company as on that date carries the right of voting;