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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(2) in Tamil Nadu Non-Trading Companies Rules, 1981

(2)A meeting may be called after giving shorter notice than that specified in sub-rule (1) if consent is accorded thereto by debenture-holders holding not less than 95 percent, in value of the debentures issued by the company.