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Union of India - Section

Section 56 in The Joint-stock Companies Act, 1857

56. The Directors may meet together for the despatch of business, adjourn, and otherwise regulate their meetings as they think fit, and determine the quorum necessary for the transaction of business: questions arising at any meeting shall be decided by a majority of votes: in case of an equality of votes, the Chairman, in addition to his original vote, shall have a casting vote: a Director may at any time summon a meeting of the Directors.