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[Cites 0, Cited by 0] [Section 193] [Entire Act]

Union of India - Subsection

Section 193(4) in The Companies Act, 1956

(4)In the case of a meeting of the Board of Directors or of a committee of the Board, the minutes shall also contain-
(a)the names of the Directors present at the meeting; and
(b)in the case of each resolution passed at the meeting, the names of the Directors, if any, dissenting from, or not concurring in the resolution.