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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Tamilnadu - Subsection

Section 54(2) in Tamil Nadu Non-Trading Companies Rules, 1981

(2)Any meeting called, held and conducted in accordance with any such order shall, for all purposes, be deemed to be a meeting of debenture-holders of the company duly called, held and conducted.