(4)This section shall apply to-(a)special resolutions;(b)resolutions which have been agreed to by all the members of a company, but which, if not so agreed to, would not have been effective for their purpose unless they had been passed as special resolutions;(c)any resolution of the Board of Directors of a company or agreement executed by a company, relating to the appointment, re-appointment or renewal of the appointment, or variation of the terms of appointment, of a Managing Director;[* * *] [ Clause (d) omitted by Act 53 of 2000, Section 79 (w.e.f. 13.12.2000).](e)resolutions or agreements which have been agreed to by all the members of any class of shareholders but which, if not so agreed to, would not have been effective for their purpose unless they had been passed by some particular majority or otherwise in some particular manner; and all resolutions or agreements which effectively bind all the members of any class of a shareholders though not agreed to by all those members; [*] [ The word " and" omitted by Act 65 of 1960, Section 51 (w.e.f. 28.12.1960).](ee)[ resolutions passed by a company- [ Inserted by Act 65 of 1960, Section 51 (w.e.f. 28.12.1960).](i)according consent to the exercise by its Board of Directors of any of the powers under clause (a), clause (d) and clause (e) of sub-section (1) of section 293;(ii)approving the appointment of sole selling agents under [section 294 or section 294-AA;](f)resolutions requiring a company to be wound up voluntarily passed in pursuance of sub-section (1) of section 484; and(g)[ copies of the terms and conditions of appointment of a sole selling agent appointed under section 294 or of a sole selling agent or other person appointed under section 294-AA.] [ Inserted by Act 41 of 1974, Section 16 (w.e.f. 1.2.1975).]
