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[Cites 0, Cited by 0] [Section 187(1)] [Section 187] [Entire Act]

Union of India - Subsection

Section 187(1)(b) in The Companies Act, 1956

(b)if it is a creditor (including a holder of debentures) of a company within the meaning of this Act, by resolution of its Directors or other governing body, authorise such person as it thinks fit to act as its representative at any meeting of any creditors of the company held in pursuance of this Act or of any rules made thereunder, or in pursuance of the provisions contained in any debenture or trust deed, as the case may be.