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[Cites 0, Cited by 0] [Section 38(i)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(i)(b) in The Companies (Amendment) Act, 2017

(b)in the first proviso, for the words "Provided that", the following shall be substituted, namely:—"Provided that if the copies of the documents are sent less than twenty-one days before the date of the meeting, they shall, notwithstanding that fact, be deemed to have been duly sent if it is so agreed by members—(a) holding, if the company has a share capital, majority in number entitled to vote and who represent not less than ninety-five per cent. of such part of the paid-up share capital of the company as gives a right to vote at the meeting; or(b) having, if the company has no share capital, not less than ninety- five per cent. of the total voting power exercisable at the meeting: Provided further that";