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[Cites 0, Cited by 4] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(1) in Indian Companies Act, 1913

(1)A general meeting of every company shall be held once at the least in every year, and not more than fifteen months after the holding of the last preceding general meeting, and, if not so held, the company and every officer of the company who is knowingly a party to the default shall be liable to a fine not exceeding five hundred rupees.