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[Cites 0, Cited by 0] [Section 166(2)] [Section 166] [Entire Act]

Union of India - Subsection

Section 166(2)(a) in The Companies Act, 1956

(a)a public company or a private company which is a subsidiary of a public company, may by its articles fix the time for its annual general meetings and may also by a resolution passed in one annual general meeting fix the time for its subsequent annual general meetings; and