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 4] [Section 185] [Entire Act] Union of India - Subsection Section 185(2) in The Companies Act, 1956 (2)The result of the poll shall be deemed to be the decision of the meeting on the resolution on which the poll was taken.
