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[Cites 0, Cited by 2] [Section 196] [Entire Act]

Union of India - Subsection

Section 196(2) in The Companies Act, 1956

(2)Any member shall be entitled to be furnished, within seven days after he has made a request in that behalf to the company, with a copy of any minutes referred to in sub-section (1), on payment of [such sum as may be prescribed] for every one hundred words or fractional part thereof required to be copied.