(3)The provisions of this section shall apply to—(a)special resolutions;(b)resolutions which have been agreed to by all the members of a company, but which, if not so agreed to, would not have been effective for their purpose unless they had been passed as special resolutions;(c)any resolution of the Board of Directors of a company or agreement executed by a company, relating to the appointment, re-appointment or renewal of the appointment, or variation of the terms of appointment, of a managing director;(d)resolutions or agreements which have been agreed to by any class of members but which, if not so agreed to, would not have been effective for their purpose unless they had been passed by a specified majority or otherwise in some particular manner; and all resolutions or agreements which effectively bind such class of members though not agreed to by all those members;(e)resolutions passed by a company according consent to the exercise by its Board of Directors of any of the powers under clause (a) and clause (c) of sub-section (1) of section 180;(f)resolutions requiring a company to be wound up voluntarily passed in pursuance of section 304;(g)resolutions passed in pursuance of sub-section (3) of section 179:Provided that no person shall be entitled under section 399 to inspect or obtain copies of such resolutions; and(h)any other resolution or agreement as may be prescribed and placed in the public domain.
