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[Cites 0, Cited by 0] [Section 187A] [Entire Act]

Union of India - Subsection

Section 187A(2) in The Companies Act, 1956

(2)A person appointed to act as aforesaid shall, for the purposes of this Act, be deemed to be a member of such a company and shall be entitled to exercise the same rights and powers (including the right to vote by proxy) as the President or, as the case may be, the Governor could exercise as a member of the company.]