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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(9) in Indian Companies Act, 1913

(9)The meeting may adjourn from time to time, and. at any adjourned meeting any resolution of which notice has been given in accordance with the articles either before or subsequently to the former meeting, may be passed, and the adjourned meeting shall have the same powers as an original meeting.