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[Cites 0, Cited by 3] [Section 174] [Entire Act]

Union of India - Subsection

Section 174(2) in The Companies Act, 2013

(2)The continuing directors may act notwithstanding any vacancy in the Board; but, if and so long as their number is reduced below the quorum fixed by the Act for a meeting of the Board, the continuing directors or director may act for the purpose of increasing the number of directors to that fixed for the quorum, or of summoning a general meeting of the company and for no other purpose.