(2)Every annual general meeting shall be called during business hours, that is, between 9 a.m. and 6 p.m. on any day that is not a National Holiday and shall be held either at the registered office of the company or at some other place within the city, town or village in which the registered office of the company is situate:Provided that the Central Government may exempt any company from the provisions of this sub-section subject to such conditions as it may impose.Explanation.—For the purposes of this sub-section, “National Holiday”‖ means and includes a day declared as National Holiday by the Central Government.
