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[Cites 0, Cited by 2] [Section 465] [Entire Act]

Union of India - Subsection

Section 465(1) in The Companies Act, 1956

(1)A committee of inspection appointed in pursuance of section 464 shall consist of not more than twelve members, being creditors and contributories of the company or persons holding general or special powers of attorney from creditors or contributories, in such proportions as may be agreed on by the meetings of creditors and contributories, or in case of difference of opinion between the meetings, as may be determined by the [Tribunal].