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[Cites 0, Cited by 1] [Section 186(1)] [Section 186] [Entire Act]

Union of India - Subsection

Section 186(1)(b) in The Companies Act, 1956

(b)give such ancillary or consequential directions as the Tribunal thinks expedient, including directions modifying or supplementing in relation to the calling, holding and conducting of the meeting, the operation of the provisions of this Act and of the company's articles.