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[Cites 0, Cited by 69] [Entire Act]

Union of India - Section

Section 286 in The Companies Act, 1956

286. Notice of meetings .-

(1)Notice of every meeting of the Board of Directors of a company shall be given in writing to every Director for the time being in India, and at his usual address in India to every other Director.
(2)Every officer of the company whose duty it is to give notice as aforesaid and who fails to do so shall be punishable with fine which may extend to [one thousand rupees].