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[Cites 0, Cited by 0] [Section 28(13)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(13)(a) in Life Insurance Corporation General Rules, 1956

(a)the applicability of the procedure referred to in sub-rule (1) and the secretarial standards referred to in sub-rule (2) shall include, among other things, matters relating to notice, quorum, attendance and exercise of vote at a general meeting (including through audio-visual means, electronic voting and proxy), postal ballot, adjournment, minutes and matters incidental thereto;