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[Cites 0, Cited by 0] [Section 307(5)] [Section 307] [Entire Act]

Union of India - Subsection

Section 307(5)(a) in The Companies Act, 1956

(a)during the period beginning fourteen days before the date of the company's annual general meeting and ending three days after the date of its conclusion, it shall be open to the inspection of any member or holder of debentures of the company; and