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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1)(b) in The Companies (Incorporation) Rules, 2014

(b)a copy of the minutes of the general meeting at which the special resolution authorising such alteration was passed together with details of votes cast in favour and or against with names of dissenters;