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[Cites 0, Cited by 0] [Section 28(13)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(13)(b) in Life Insurance Corporation General Rules, 1956

(b)where the said procedure or standards provide for a procedure or standard applicable to a company in which voting through electronic means has been prescribed under section 108 of the Companies Act or a public company, the same shall, mutatis mutandis, be applicable to the Corporation.]