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Union of India - Section

Section 29 in The Companies (Amendment) Act, 2017

29. Amendment of section 110.

In section 110 of the principal Act, in sub-section (1), the following proviso shall be inserted, namely:—"Provided that any item of business required to be transacted by means of postal ballot under clause (a), may be transacted at a general meeting by a company which is required to provide the facility to members to vote by electronic means under section 108, in the manner provided in that section.".