Section 250(9)(b) in The Companies Act, 1956

[Cites 0, Cited by 0] [Section 250(9)] [Section 250] [Entire Act]

Union of India - Subsection

Section 250(9)(b) in The Companies Act, 1956

(b)votes in respect of any shares whether as holder or proxy, or appoints a proxy to vote in respect thereof, when to his knowledge he is not entitled to do so by reason of any of the said restrictions applicable to the case under sub-section (2) or by reason of any order made under sub-section (3); or

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Union of India - Subsection

Section 250(9)(b) in The Companies Act, 1956