Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 176(1)] [Section 176] [Entire Act] Union of India - Subsection Section 176(1)(b) in The Companies Act, 1956 (b)a member of a private company shall not be entitled to appoint more than one proxy to attend on the same occasion; and