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[Cites 0, Cited by 13] [Section 255] [Entire Act]

Union of India - Subsection

Section 255(2) in The Companies Act, 1956

(2)The remaining Directors in the case of any such company, and the Directors generally in the case of a private company which is not a subsidiary of a public company, shall, in default of and subject to any regulations in the articles of the company, also be appointed by the company in general meeting.