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[Cites 0, Cited by 0] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(5) in The Companies Act, 2013

(5)There shall not be included in the minutes, any matter which, in the opinion of the Chairman of the meeting,—
(a)is or could reasonably be regarded as defamatory of any person; or
(b)is irrelevant or immaterial to the proceedings; or
(c)is detrimental to the interests of the company.