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[Cites 0, Cited by 1] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(4) in Indian Companies Act, 1913

(4)At any meeting at which an extraordinary resolution is submitted to be passed or a special resolution is submitted to be passed or confirmed, a poll may be demanded by three persons for the time being entitled according to the articles to vote, unless the articles of the company require a demand by such number of such persons, not in any case exceeding five, as may be specified in the articles.