Section 102(2)(a) in The Companies Act, 2013

[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

(a)in the case of an annual general meeting, all business to be transacted thereat shall be deemed special, other than—

(i)the consideration of financial statements and the reports of the Board of Directors and auditors;

(ii)the declaration of any dividend;

(iii)the appointment of directors in place of those retiring;

(iv)the appointment of, and the fixing of the remuneration of, the auditors; and

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