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[Cites 0, Cited by 1] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(1) in The Companies Act, 2013

(1)A general meeting of a company may be called by giving not less than clear twenty-one days’ notice either in writing or through electronic mode in such manner as may be prescribed:Provided that a general meeting may be called after giving a shorter notice if consent is given in writing or by electronic mode by not less than ninety-five per cent. of the members entitled to vote at such meeting.