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[Cites 0, Cited by 1] [Section 235(2)] [Section 235] [Entire Act]

Union of India - Subsection

Section 235(2)(a) in The Companies Act, 1956

(a)in the case of a company having a share capital, an application has been received from not less than two hundred members or from members holding not less than one-tenth of the total voting power therein, and