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[Cites 0, Cited by 3] [Section 113(1)] [Section 113] [Entire Act]

Union of India - Subsection

Section 113(1)(a) in The Companies Act, 2013

(a)if it is a member of a company within the meaning of this Act, by resolution of its Board of Directors or other governing body, authorise such person as it thinks fit to act as its representative at any meeting of the company, or at any meeting of any class of members of the company;