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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(b) in The Metal Corporation (Nationalisation and Miscellaneous Provisions) Act, 1976

(b)no resolution passed at any meeting of the shareholders of the Metal Corporation on or after the commencement of this Act shall be given effect to unless approved by the Central Government;