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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(6) in The Small Industries Development Bank Of India (General Regulations), 2000*

(6)If two or more instruments of proxy in respect of the same shares are deposited and if on or before the last day for deposit of proxies all but one of such instruments of proxy has not been duly revoked in accordance with the procedure laid down in sub-regulation (4) all such instruments of proxy shall be deemed to be invalid.