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[Cites 0, Cited by 5] [Section 210(3)] [Section 210] [Entire Act]

Union of India - Subsection

Section 210(3)(b) in The Companies Act, 1956

(b)[ in the case of any subsequent annual general meeting of the company, to the period beginning with the day immediately after the period for which the account was last submitted and ending with a day which shall not precede the day of the meeting by more than six months, or in cases where an extension of time has been granted for holding the meeting under the second proviso to sub-section (1) of section 166, by more than six months and the extension so granted.]