Section 93(2) in The Maharashtra Non-Trading Corporations Act, 1959
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:–(a)the manner in which meetings shall be called by the liquidator under section 49 and the procedure to be followed at such meetings;(b)the manner of authenticating copies of reports under sub-section (2) of section 65;(c)any other matter which has to be, or may be prescribed.
