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[Cites 0, Cited by 0] [Section 107] [Entire Act]

Union of India - Subsection

Section 107(2) in The Companies Act, 2013

(2)A declaration by the Chairman of the meeting of the passing of a resolution or otherwise by show of hands under sub-section (1) and an entry to that effect in the books containing the minutes of the meeting of the company shall be conclusive evidence of the fact of passing of such resolution or otherwise.