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[Cites 0, Cited by 0] [Section 117(3)] [Section 117] [Entire Act]

Union of India - Subsection

Section 117(3)(e) in The Companies Act, 2013

(e)resolutions passed by a company according consent to the exercise by its Board of Directors of any of the powers under clause (a) and clause (c) of sub-section (1) of section 180;