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[Cites 0, Cited by 4] [Section 189(2)] [Section 189] [Entire Act]

Union of India - Subsection

Section 189(2)(c) in The Companies Act, 1956

(c)the votes cast in favour of the resolution (whether on a show of hands, or on a poll, as the case may be), by members who, being entitled so to do, vote in person, or where proxies are allowed, by proxy, are not less than three times the number of the votes, if any, cast against the resolution by members so entitled and voting.