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[Cites 0, Cited by 0] [Section 169(4)] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(4)(b) in The Companies Act, 1956

(b)in the case of a company not having a share capital, such number of them as have at the date of deposit of the requisition not less than one-tenth of the total voting power of all the members having at the said date a right to vote in regard to that matter.