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[Cites 0, Cited by 0] [Section 192A] [Entire Act]

Union of India - Subsection

Section 192A(1) in The Companies Act, 1956

(1)Notwithstanding anything contained in the foregoing provisions of this Act, a listed public company may, and in the case of resolutions relating to such business as the Central Government may, by notification, declare to be conducted only by postal ballot, shall, get any resolution passed by means of a postal ballot, instead of transacting the business in general meeting of the company.