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[Cites 0, Cited by 0] [Section 581G(3)] [Section 581G] [Entire Act]

Union of India - Subsection

Section 581G(3)(d) in The Companies Act, 1956

(d)the election of the Chairman, term of office of Directors and the Chairman, manner of voting at the general or special meetings of Members, procedure for voting, by Directors at meetings of the Board, powers of the Chairman and the circumstances under which the Chairman may exercise a casting vote;