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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(d) in The State Financial Corporations (Amendment) Act, 2000

(d)proposals for declaration of dividend and capitalisation of reserves.(3) The shareholders present at an annual general meeting may also discuss any other matter to be transacted at such meetings in accordance with the provisions of this Act.".