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[Cites 0, Cited by 0] [Section 169(6)] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(6)(c) in The Companies Act, 1956

(c)in the case of a company not having a share capital, by such of the requisitionists as represent not less than one-tenth of the total voting power of all the members of the company referred to in clause (b) of sub-section (4).