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[Cites 0, Cited by 0] [Section 210(3)] [Section 210] [Entire Act]

Union of India - Subsection

Section 210(3)(a) in The Companies Act, 1956

(a)in the case of the first annual general meeting of the company, to the period beginning with the incorporation of the company and ending with a day which shall not precede the day of the meeting by more than nine months; and