263A. [Sections 177, 255, 256 and 263 not to apply in relation to companies not carrying on business for profit, etc
Nothing contained in sections 177, 255, 256 and 263 shall affect any provision in the articles of a company for the election by ballot of all its Directors at each annual general meeting if such company does not carry on business or profit or prohibits the payment of a dividend to its members.]
