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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(1)(d) in The Maharashtra Non-Trading Corporations Act, 1959

(d)Except in the case referred to in the foregoing proviso, not more than fifteen months shall elapse between the date of one annual general meeting and that of the next.