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[Cites 0, Cited by 12] [Section 165] [Entire Act]

Union of India - Subsection

Section 165(1) in The Companies Act, 1956

(1)Every company limited by shares, and every company limited by guarantee and having a share capital shall, within a period of not less than one month nor more than six months from the date at which the company is entitled to commence business, hold a general meeting of the members of the company, which shall be called "the statutory meeting".