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[Cites 0, Cited by 2] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1) in The State Financial Corporations Act, 1951

(1)A general meeting (hereinafter referred to as the annual general meeting) shall be held annually at a place in the State where there is an office of the Financial Corporation within [four months] from the date on which the annual accounts of the Financial Corporation are closed, and a general meeting may be convened by the Board at any other time.