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[Cites 0, Cited by 0] [Section 393(1)] [Section 393] [Entire Act]

Union of India - Subsection

Section 393(1)(b) in The Companies Act, 1956

(b)in every notice calling the meeting which is given by the advertisement, there shall be included either such a statement as aforesaid or a notification of the place at which and the manner in which creditors or members entitled to attend the meeting may obtain copies of such a statement as aforesaid.