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[Cites 0, Cited by 1] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(3) in Indian Companies Act, 1913

(3)any meeting at which an extraordinary resolution is submitted to he passed or a special resolution is submitted to be passed or confirmed, a declaration of the chairman on a show of hands that the resolution is carried shall, unless a poll is demanded, be conclusive evidence of the fact without proof of the number or proportion of the votes recorded in favour of or against the resolution.