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[Cites 0, Cited by 0] [Section 557(1)] [Section 557] [Entire Act]

Union of India - Subsection

Section 557(1)(c) in The Companies Act, 1956

(c)appoint a person to act as chairman of any such meeting and to report the result thereof to the [Tribunal] [ Substituted by Act 11 of 2003, Section 112, for " Court" .].