In section 101 of the principal Act, in sub-section (1), for the proviso, the following proviso shall be substituted, namely:—"Provided that a general meeting may be called after giving shorter notice than that specified in this sub-section if consent, in writing or by electronic mode, is accorded thereto—(i)in the case of an annual general meeting, by not less than ninty-five per cent. of the members entitled to vote thereat; and(ii)in the case of any other general meeting, by members of the company—(a)holding, if the company has a share capital, majority in number of members entitled to vote and who represent not less than ninety-five per cent. of such part of the paid-up share capital of the company as gives a right to vote at the meeting; or(b)having, if the company has no share capital, not less than ninty-five per cent. of the total voting power exercisable at that meeting:Provided further that where any member of a company is entitled to vote only on some resolution or resolutions to be moved at a meeting and not on the others, those members shall be taken into account for the purposes of this sub-section in respect of the former resolution or resolutions and not in respect of the latter"
