Section 173(1)(a) in The Companies Act, 1956

[Cites 0, Cited by 7] [Section 173(1)] [Section 173] [Entire Act]

Union of India - Subsection

Section 173(1)(a) in The Companies Act, 1956

(a)in the case of an annual general meeting, all business to be transacted at the meeting shall be deemed special, with the exemption of business relating to (i) the consideration of the accounts, balance sheet and the reports of the Board of Directors and auditors, (ii) the declaration of a dividend, (iii) the appointment of Directors in the place of those retiring, and (iv) the appointment of, and the fixing of the remuneration of, the auditors; and

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Union of India - Subsection

Section 173(1)(a) in The Companies Act, 1956