Section 28(3) in The Maharashtra Non-Trading Corporations Act, 1959
(3)This section shall apply to–(a)special resolutions;(b)resolutions which have been agreed to by all the members of a corporation, but which, if not so agreed to, would not have been effective for their purpose unless they had been passed as special resolutions;(c)resolutions requiring a corporation to be wound up voluntarily passed in pursuance of section 43.
